Section 13 in Himachal Pradesh Early Childhood Care and Education Centres (Registration and Regulation) Act, 2017
13. Display of refusal of registration through public notice.
- In case of refusal of registration or denial of renewal of Registration Certificate to a Centre, the District Programme Officer concerned shall ensure that the unsuitability of the Centre is displayed through public notices, displayed on the premises of the Centre and also on the prominent places for the information of public, parents and guardians of children.
