Section 4(4) in The Haryana School Education Act, 1995
(4)Where the managing committee of a school obtains recognition by fraud, misrepresentation or suppression of material particulars, or where, after obtaining recognition, the school fails to continue to comply with any of the conditions specified in the proviso to sub-section (1) the authority granting the recognition may, after giving the managing committee of the school a reasonable opportunity of showing cause against the proposed action to withdraw the recognition granted to such school.
