(1)Where it appears to the registering authority that in respect of any private educational institution or a local authority institution,-(a)any condition for registration prescribed or specified under sub-section (2) of section 31 or the provisions of this Act or the rules made thereunder relating to registration are violated; or(b)the local authority or the Governing Council to which a direction was given under sub-section (3) of section 33 has contravened the direction,it may, after holding such enquiry as it deems fit, send report to the competent authority recommending the cancellation of registration of such institution.
