Section 24 in Himachal Pradesh Early Childhood Care and Education Centres (Registration and Regulation) Act, 2017
24. Penalties.
(1)The Deputy Commissioner concerned either suo moto or on a complaint that the Institution or Head of Centre has contravened any of the provisions of the Act, in accordance with the procedure as may be prescribed, may, -(i)impose a penalty upto Rs. 15,000/- depending on the nature of violation; or(ii)recommend to the Director seizure of all assets, equipments created for running of the Centre; or(iii)recommend to the Director suspension of Registration of such Centre; or(iv)recommend to the Director cancellation of Registration of such Centre.(2)The Director either suo moto or on a complaint about the contravention of any of the provisions of the Act, in accordance with the procedure as may be prescribed, may, -(i)order seizure of all assets, equipment created for running of the Centre; or(ii)in case Institution fails to comply with any of the provisions of section 3 of the Act, impose a penalty upto Rs. 50,000/- depending on the nature of violation; or(iii)order suspension of Registration of such Centre; or(iv)cancel the Registration of the Centre, depending upon the severity and the frequency of the violation of any of the provisions of the Act.(3)The appeal against the orders of the Deputy Commissioner and the Director may be filed with the State Appellate Authority within one month of the date of orders, who may, -(i)reject the appeal with cost and direct the Institution to comply with the orders of the Director or the Deputy Commissioner; or(ii)debar the Institution from running the Centre for a period of five years; or(iii)blacklist the Institution for carrying out any type of activities in the State; or(iv)direct the Director or the Deputy Commissioner to review the orders by affording an opportunity to the Institution to defend its case; or(v)allow the appeal and set aside the orders of the Director or the Deputy Commissioner :Provided that no order shall be passed under this section without affording the person/ Institution concerned opportunity of being heard.
