Section 55 in The Shree Somnath Sanskrit University Act, 2005
55. Withdrawal of affiliation or recognition.
(1)The rights conferred on a college by affiliation or an institution by recognition may be withdrawn, modified or suspended, if such college has failed to carry out any of the provisions of Section 50, or as the case may be the recognised institution has failed to observe any of the conditions of its recognition under Section 51 is conducted in a manner which is prejudicial to the interests of education.(2)A motion for the withdrawal, modification or suspension of such rights referred to in sub-section (1) shall be initiated and decided by the Executive Council. The manner for withdrawal of affiliation or as the case may be, recognition, shall be such as may be prescribed.(3)Before any order for withdrawal of the affiliation or as the case may be recognition is passed an opportunity of being heard shall be given to principal of the concerned college or, as the case may be the head of the institution in such manner as may be prescribed.(4)Whereby an order the rights conferred on any college by affiliation or as the case may be recognition is withdrawn in whole or in part or modified, the grounds for such withdrawal or modification shall be stated in the order.
