Section 8 in Kerala Self Financing Professional Colleges (Prohibition of Capitation Fees and Procedure for Admission and Fixation of Fees) Act, 2004
8. Withdrawal of affiliation, etc.
- If the Committee is satisfied that any self financing professional college has contravened or failed to comply with any of the provision contained in this Act. It may, without prejudice to any other penalty under this Act recommend to the Government the disaffiliation of the self financing professional college from the University and the Government may after giving the management an opportunity of being heard, direct the University to disaffiliate the self financing professional college from the University and notwithstanding anything contained in any other law for the time being in force the University shall disaffiliate the self financing professional college concerned forthwith.Provided that before directing the University to disaffiliate any self financing professional college the Government may, if it thinks so, give an opportunity to the management to rectify the irregularity other than the receipt of capitation fee.
