Section 27(7) in The Juvenile Justice (Care and Protection of Children) Model Rules, 2016
(7)The Board or the Committee may, if dissatisfied with the standard of care and protection provided, or conditions prevailing in the facility, or the management of the institution or the organization recognised under the Act or on an adverse report made by an inspection committee appointed under section 54 of the Act, or for any other reason, at any time, by a reasoned order, withdraw the recognition of the institution or the organization as a fit facility and from the date specified in the order of the Board or the Committee, the institution or the organization shall cease to be a fit facility recognized under the Act and the rules.
