Section 9 in Andhra Pradesh Women and Children's institutions (Licensing) Rules, 2010
9. Revocation of License.
- The Licensing Authority or Director, Women Development & Child Welfare or Government may, as the case may be without prejudice to any other penalty to which a person to whom a license has been granted may be liable, under this Act or any other statute, revoke the license;(a)if it is satisfied that the institution is not being conducted in accordance with the conditions laid down in the rules or the license;(b)the management of the institution is being persistently carried on in an unsatisfactory manner or is being carried on in a manner highly prejudicial to the moral/physical/mental well being of the inmates;(c)the institution has in the opinion of the Licensing Authority, otherwise rendered itself unsuitable for the purpose;(d)If there is any instance of neglect/abuse/exploitation of the inmates, by the staff or any other person.(e)If complete and correct information is not provided, as prescribed by Government or licensing authority.(f)If information of "missing" or "found person" is not provided on website and to the concerned as prescribed.(g)If there is any violation of minimum standards of care and protection or guidelines as prescribed by Government and licensing authority from time to time.Provided (i) that no order of revocation shall be made until an opportunity is given to the person to show cause as to why the certificate should not be revoked. In every case of revocation, the grounds thereof shall be communicated to the person in the prescribed manner.Provided (ii) further that for reasons to be stated in writing and where situation warrants in the interest of inmates or residents, the licensing authority may suspend the license and order for closure of the institution without following the above proviso.
