(1)The Government may, on the report of the Chief Child Welfare Officer, if dissatisfied with the conditions, rules, management or superintendence of an institution certified or recognised under the Act at any time by notice served on the manager of the institution declare that the recognition of the institution shall stand withdrawn as from a date specified in the notice and from the said date the institution shall cease to be an institution under Section 8 or Section 9 or Section 10, as the case may be.
