Section 71(3) in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2011
(3)The State Government may, if dissatisfied with the conditions, rules, management of the organization registered under the Act, at any time, by notice served on the manager of the organization, declare the registration of the organization, shall stand withdrawn from as from a date specified in the notice and from the said date, the organization shall cease to be an organization registered under sub-section (3) of section 34 of the Act;Provided that the concerned organization shall be given an opportunity of making a representation in writing, within a period of thirty days, against the grounds of withdrawal of registration of that organization.
