(1)If, on the inspection under rule 6, the Inspection Team comes to the conclusion that the Children's Home under consideration have met with the conditions broadly specified in sub-rule (2) of rule 6, it shall recommend the registration of Children's Home, subject to such terms and conditions as it lays down,(2)The Director shall, on the recommendation of the Inspection Team, grant registration to the Children's Home for a period of five years subject to the terms and conditions laid down by the Inspection Team.(3)The Director may refuse the grant of Certificate of Registration or revoke the existing one if it is brought to his notice that the Children's Home is not having required facilities or is not functioning in accordance with the terms and conditions of the Certificate of Registration:Provided that no Certificate of Registration is cancelled unless the management of the concerned Children's Home is given a reasonable opportunity to explain its case.(4)The management of the Children's Home, if aggrieved by the decision of the Director, may within 30 days of such decision, appeal to the Competent Authority.(5)The Competent Authority may after hearing both sides decide the appeal and the decision given by the Competent Authority shall be final.
