Section 66(4) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014
(4)The State Government may, if dissatisfied with the conditions, rules, management of the organization, certified or recognized under the Act at any time, by notice served on the manager of such organization, declare that the certification or recognition of the said organization, as the case may be, shall stand withdrawn from the date, as specified in the notice, and from such date, such organization shall cease to be an organization certified or recognised:Provided that the concerned organization shall be given an opportunity of making a representation in writing, within a period of thirty days from the date, of declaration against the grounds of withdrawal of certificate or recognition as the case may be.
