Section 23 in Arunachal Pradesh Nursing Council Act, 2011
23. Withdrawal of recognition from institution and any School of Nursing.
(1)Whenever the Council on receipt of an adverse report, is of opinion that an enquiry, should be made as to the desirability of withdrawing recognition from a particular institution, it shall depute its President and a member for further inspection on such terms as it thinks fit and at the same time call upon the Institution to show cause as to why its recognition should not be withdrawn. The Council, after consideration of the report so received and of the explanation, if any, by the Institution, may withdraw the recognition. The order of such withdrawal shall be in writing and served in the prescribed manner(2)The Council may, for reason to be recorded in writing, de-recognized a School of Nursing or similar institution if it is of the opinion that the training standards in the school has fallen short of the requirement, or that it is otherwise no longer desirable to recognize it in pubic interest.
