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[Cites 0, Cited by 0] [Section 3(6)] [Section 3] [Entire Act]

State of Gujarat - Subsection

Section 3(6)(b) in The Gujarat Educational Institutions (Regulation) Act, 1984

(b)Where any person in charge of the management of a recognised educational institution has been after due inquiry in the prescribed manner by the Director or the authorised officer found to have committed default in carrying out any of the obligations imposed on such person under this Act or the rules or any instructions issued to him by the State Government, the Director or, as the case may be, the authorised officer, the Director or, as the case may be the authorised, officer shall after giving to such person an opportunity of being heard, withdraw the recognition of the educational institution for such period as he deems fit or permanently.