Section 21(4) in The Haryana School Education Act, 1995
(4)If the managing committee fails to comply with any directions given under sub-section (3), the Director may, after considering the explanation or report, if any, given or made by the managing committee, take such action as he may deem fit, including-(a)stoppage of aid (in case of aided schools);(b)withdrawal of recognition; or(c)taking over of management.
