Section 13(4) in U.P. Non-Governmental Arabic and Persian Madarsa Recognition, Administration and Services Regulation, 2016
(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.
