14. Resignation of recognition by manager. Section 67(2)(c).
- The manager of an institution may, or giving six months' notice in writing to the Government through the Chief Child Welfare Officer of his intention to do so, resign the recognition of the institution and accordingly at the expiration of six months from the date of notice, unless before that time the notice is withdrawn, the resignation of the recognition shall take effect and the institution shall cease to be recognised under the Act.
