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State of Odisha - Section

Section 240 in Orissa Municipal Rules, 1953

240.

In case, the Inspector or District Inspector of Schools discovers that the instruction or discipline in any school aided by the Councils is not efficient or that accounts are not properly maintained or that any of conditions on which the grant was made is not observed, or in any other way dissatisfied with the management of the schools, he shall report the matter to the schools authority. If the school authority omits to take action within a reasonable period, he shall report the matter to the Council which shall take such action as it may deem necessary. Except in special circumstance recognition will not be ordinarily withdrawn by the Inspector in middle of session.