Section 11 in Andhra Pradesh Women and Children's institutions (Licensing) Rules, 2010
11. Cessation of Institution/Service Provider.
- (i) An institution /Service Provider shall be closed and cease to function under the following circumstance:(a)Where a certificate in respect of a home is revoked under Rule 9.(b)Where an appeal has not been preferred under Rule 10 against the order of revocation, immediately on the expiration of the period prescribed for such appeal;(c)Where such appeal has been preferred but the order of revocation is upheld, from the date of the appellate order.(ii)When any institution ceases to function under Rule 9 or Rule 10 or 16, the Licensing Authority may direct that any woman or child who is an inmate of such home shall be-(a)Restored to the custody of her or his parent, husband or lawful guardian, as the case may be, provided the licensing authority satisfies itself of proper protection and care of such person and person to be restored is willing for such restoration or(b)transferred to another Licensed home or(c)entrusted to the care of any other suitable person:Provided that no woman/girl child shall be entrusted to the care of any person other than a woman and the licensing authority satisfies itself of care and protection of such woman being ensured.(iii)Revocation/ cancellation of license shall entail blacklisting of the Institution for a minimum period of 5 years. The Institution/Service provider will become ineligible for funds from State Government/Government of India/etc., apart from action as may be warranted under other statutes/law.
