Section 56 in The West Bengal University of Health Sciences Act, 2002
56. Withdrawal of affiliation or recognition.
(1)If an affiliated college or recognised institution fails to comply with the conditions of affiliation or recognition as provided in section 45 or to allow the local managing committee or the local advisory committee as provided in section 49 to function properly or to take action as per directions issued under this Act or if it is conducting the college or recognised institution in a manner prejudicial to the interest of the University or the standards laid down by it, the Executive Council on recommendation of the Planning Board may issue a notice to the management to show cause as to why the privileges conferred on the affiliated college or recognised institution by affiliation or recognition should not be withdrawn in part or in whole or modified.(2)The Executive Council shall mention in the notice, the grounds on which it proposes to take the action as proposed in sub-section (1) and shall send a copy of the notice to the Principal of the college, or head of recognised institution. It shall also specify in the notice, the period, being a period which shall not be less than thirty days, within which the management should file its written statement in reply to the notice.(3)The Executive Council shall, having regard to the interest of students studying in the affiliated colleges or recognised institutions, recommended to the Vice-Chancellor the action to be taken in this behalf and the Vice-Chancellor shall, thereafter, proceed to implement the recommendations.
