(1)The rights conferred on an Institution by recognition may be withdrawn or suspended for any period if the Institution has failed to observe any of the conditions of its recognition, or if it is conducted in a manner prejudicial to the interests of the University or its standards.(2)A motion for such withdrawal or suspension shall be initiated only in the Executive Council, and the member who intends to move such motion shall give notice of it and state in writing the grounds on which it is made.(3)Before considering such motion, the Executive Council shall send a copy of the notice and of the statement to the head of the Institution, together with intimation that any representation submitted by it in writing within a period specified in the intimation, shall be considered by the Executive Council:Provided that, the period so specified may, if necessary, be extended by the Executive Council.(4)On receipt of such representation or expiry of the period, referred to in sub-section (3), the Executive Council shall, after considering the notice of motion, the statement and the representation, if any, and after such inspection by a committee of competent persons authorised by it in that behalf and such further inquiry as it thinks necessary, ascertain and consider the views of the Academic Council on the matter, and decide whether the recognition should be suspended or withdrawn :Provided that, no order for such suspension or withdrawal shall be made unless the resolution to that effect is supported by at least two-thirds of the members present at the meeting of the Executive Council.
