Section 17(1) in The Orphanages And Other Charitable Homes (Supervision And Control) Act, 1960
(1)The Board may, without prejudice to any other penalty to which a person to whom a certificate has been granted may be liable under this Act, revoke the certificate-(a)if it is satisfied that the home is not being conducted in accordance with the conditions laid down in the certificate; or(b)the management of the home is being persistently carried on in an unsatisfactory manner or is being carried on in a manner highly prejudicial to the moral and physical well- being of the inmates; or(c)the home has, in the opinion of the Board, otherwise rendered itself unsuitable for that purpose:Provided that no order of revocation shall be made under this sub- section until an opportunity is given to the person to show cause why the certificate should not be revoked;and in every case of revocation. the grounds therefor shall be communicated to the person in the prescribed manner.
