Section 13 in U.P. Non-Governmental Arabic and Persian Madarsa Recognition, Administration and Services Regulation, 2016
13. Suspension and Withdrawal of recognition.
(1). Inspector Arabic Madarsa or any other officer nominated by the Chairman or the Director may inspect the madarsa at any time and documents of the Madarsa shall be provided for inspection. If any defect found during inspection or if it comes to the knowledge that the Madarsa is not complying with one or more conditions of recognition, the Registrar, Uttar Pradesh Madarsa Education Board shall, on the report of the enquiry officer (Inspector Arabic Madarsa Uttar Pradesh) give written directions to the Madarsa for the removal of shortcomings.(2)The Registrar of the Board or Director (Head of Department)shall on non compliance of the conditions of recognition and orders of the Board give notice to the Madarsa and If the reply of the Madarsa is found unsatisfactory or there is no reply within the stipulated time, Madarsa may be suspended after giving notice. If the Board is, upon representation from the Madarsa management, satisfies that the Madarsa has complied with the conditions the suspension may be revoked.(3)If despite suspension of recognition by the Registrar, the Madarsa does not comply with the conditions for 3 continuous years, the recognition committee of the board may withdraw the recognition but before doing so the management of the Madarsa shall be given reasonable opportunity of being heard.(4)If upon inspection during temporary recognition non- compliance of the conditions of recognition are found or the rule/conditions are not being followed, the Registrar shall give clear written direction for removal of anamolies to the concerned Madarsa and if the reply given in the prescribed period is found unsatisfactory or there is no reply, the reply the Registrar with the approval of Recognition Committee by giving notice to the Madarsa shall withdraw recognition Granted by it.(5)The restoration of suspended recognition of Madarsa shall not affect its seniority.(6)In case of withdrawal of permanent recognition, the institution shall not be entitled to any Government grant.Note: During the period of non-constitution to the Committee of the Board all work will be carried out by the consent/permission of the Director Minority Welfare Uttar Pradesh.Part-II [Scheme of Administration (section-22)]
