Section 7(2) in Rajasthan Non-Government Educational Institutions (Recognition, Grant-In-Aid and Service Conditions Etc.) Rules, 1993
(2)On being satisfied that the institution has failed to comply with any of the terms and conditions specified in sub-rule (1), the competent authority may after giving the institution an opportunity of being heard, suspend the recognition for a specific period. Thereafter if the competent authority is satisfied that the said institution has shown satisfactory improvement within the period specified, it may allow the recognition to continue.
