Section 7(3) in Rajasthan Non-Government Educational Institutions (Recognition, Grant-In-Aid and Service Conditions Etc.) Rules, 1993
(3)Ordinarily recognition once given to an educational institution shall continue upto the end of an academic session. But in cases of fraud, misrepresentation or concealment of the material facts on which recognition was granted or in cases, where the institution has failed in timely compliance of the orders/directions of the Director of Education of the State Government, the Competent Authority may after giving management a reasonable opportunity of showing cause against the proposed action, withdraw the recognition even during the raids of the academic session.
