Section 23 in Jammu and Kashmir Nursing Council Act, 2012
23. De-recognition
When the Council receives an adverse report regarding any institution that it falls short of the standards required thereby or does not satisfy the requirements prescribed by the Council under the Act and, the Council is of the opinion that an enquiry should be made, as to the desirability of withdrawing recognition for that particular institution, it shall constitute a Committee for inspection and if the report is found true, the Council may, after consideration of the report so received, withdraw the recognition with the previous approval of Government. The order of such withdrawal shall be in writing and shall be served in the prescribed manner.
