Section 38(3) in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002
(3)The decision to withdraw or to restore the certificate, or recognition of the organisation may be taken on the basis of a thorough investigation by a specially constituted advisory board under Section 62 of the Act. On the report of the advisory board, the Officer-in-charge of the home shall be asked to show cause to give an explanation within 30 days.
