Section 23(1) in Arunachal Pradesh Nursing Council Act, 2011
(1)Whenever the Council on receipt of an adverse report, is of opinion that an enquiry, should be made as to the desirability of withdrawing recognition from a particular institution, it shall depute its President and a member for further inspection on such terms as it thinks fit and at the same time call upon the Institution to show cause as to why its recognition should not be withdrawn. The Council, after consideration of the report so received and of the explanation, if any, by the Institution, may withdraw the recognition. The order of such withdrawal shall be in writing and served in the prescribed manner
