11. Power of State Government to withdraw certificate.- The 1[State Government], if dissatisfied with the condition, rules, management, or superintendence of a certified school, may, tit any time, by notice served on the managers of the school, declare that the certificate of the school is withdrawn as from the time specified in the notice, and, at that time, the withdrawal or the certificate shall take effect, and the school shall cense to be a certified school;
Provided that the 1[State Government] may, if 2[it thinks] fit, instead of so withdrawing the certificate, by notice served on the managers of the school, prohibit the admission or youthful offenders or children to the school for such time as may be specified in the notice or until the notice is revoked:Provided also that before the issue of notice under his section or under the first proviso thereto a reasonable opportunity shall be given to the managers of the school to show cause why the certificate shah not be withdrawn or admission to the school not he prohibited, as the case may be.
