Section 13(9) in The Haryana Board of School Education Act, 1969
(9)withdraw recognition from the institution, where the Board is satisfied after enquiry that its privileges are abused by it or that the conditions imposed by the Board for the recognition of such institution are not complied with :Provided that before withdrawing recognition the Board shall require the institution to show cause why such action should not be taken and consider any explanation which may be furnished by it;
