Section 14(1) in The Maharashtra Self-Financed Schools (Establishment and Regulation) Act, 2012
(1)Without prejudice to the provisions of section 11, the State Government may; by order, withdraw the permission, if any, granted, on following reasons, namely:-(a)violation of any of the provisions of this Act or rules made thereunder or failure to comply with any directions issued under this Act or the norms or standards or terms and conditions; if any, stipulated by the State Government, from time to time;(b)engaged inactivities prejudicial the interests of the student; or(c)poor academic performance.
