Section 11(7) in Right of children to Free and compulsory Education Rules, 2011
(7)Where a school contravenes the conditions of the recognition of any provisions of the Act, the authority issuing the certificate of recognition shall issue show case notice to the school specifying the violations of conditions of grant of recognition. The school shall be given at least one month time to file the reply. In case the explanation is not found to be satisfactory or no explanation is received within the stipulated time period, the District Education Officer may case an inspection of the school, to be conducted by a committee of three to five members comprising of educationalists civil society representatives, media and Government representatives, which shall make due enquiry and submit report, along with its recommendations for continuation of recognition or its withdrawal to the District Education Officer. On receipt of the report and recommendation of the committee the District Education Officer may pass order for withdrawal of recognition:Provided that no order for withdrawal of recognition shall be passed by the District Education Officer without giving the school adequate opportunity of being heard:Provided further that no such order shall be passed by the District Education Officer without prior approval of the School Education Department of State Government.
