Section 35(3) in University of Heatlh Sciences, Karnal Act, 2016
(3)The rights conferred on a college or an institution by affiliation may be withdrawn in whole or in part or may be modified, if the college or institution has failed to comply with any of the provisions of the Statutes or Ordinances governing the affiliation or if the affairs of the affiliated college are conducted in a manner which is prejudicial to the interests of education.
