(6)If it is observed that the University is violating the provisions of this Act continuously for three times the State Government may require the University to show cause within such time which shall not be less than two months, as to why the University should not be derecognised. If, upon receipt of the said reply of the University, the State Government is satisfied that prima-facie case of violation of the provisions of this Act, is made out it may de-recognise the University by a notification published in the Gazette.
