Section 26(4) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017
(4)In case of violation of any of the conditions by the child care institution or if the Board or Committee is dissatisfied with the standards of care and protection provided or conditions prevailing in the facility or an adverse report made by the inspection committee appointed under section 54 of the Act, the Board or Committee shall withdraw the recognition of the institution as a fit facility from the date specified in the order;
