(2)The State Government may instead of withdrawing a certificate or recognition under sub-rule (1) by notice served on the managers of the institution prohibit admission of children to the institution for such time as may be specified in the notice until the notice is revoked, whichever is earlier; provided that before issue of a notice under sub-rule (1) or sub-rule (2), a reasonable opportunity shall be given to the managers of the institution to show cause why the certificate or recognition may not be withdrawn or admission in the institution may not be prohibited, as the case may be.
