(1)The Board may grant recognition to any institution imparting instruction to students tor preparing them for the qualifying examination if it is satisfied that the instruction imparted in such institution comes up to the standard requisite for such recognition, and may at any time suspend or withdraw such recognition if, in the opinion of the Board, the institution is unable to impart instruction of the requisite standard :Provided that the Board shall not order the suspension or withdrawal of such recognition without affording the Committee of management of such institution an opportunity of making such representation as it may deem fit.(2)An appeal shall lie to the State Government from the decision of the Board suspending or withdrawing the recognition within thirty days from such decision.
