Section 33(4) in The Juvenile Justice (Punjab) Rules, 1987
(4)The State Government/Administrator may instead of withdrawing a certificate or recognition by notice served on the manager of the institution prohibit admission of juveniles to the institution for such time as may be specified in the notice or until the notice is revoked, whichever is earlier. Before the issue of a notice a reasonable opportunity shall be given to the Superintendent of the institution to show cause why the certificate or recognition may not be withdrawn or admission may not be prohibited, as the case may be.
