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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Rajasthan - Subsection

Section 29(1) in Maharshi Dayanand Saraswati University Act, 1987

(1)The rights conferred on an institution by approval may be withdrawn or suspended for any period by the Board if the institution has failed to observe any conditions of its approval or the work assigned to it is conducted in a manner which is prejudicial to the interest of education, or the teacher recognised by the University leaves the institution.