(1)The authority to give, withhold or withdraw recognition to a school shall be the Department. A school shall ordinary be recognised if it follows the course of study prescribed or approved by the Department, but recognition may be withheld or withdrawn from any School-(i)which has committed a wilful breach of the rules;(ii)which has not attained or does not attain to a reasonable standard or efficiency; or(iii)whose existence is injurious to the interest of education in the opinion of the Department.
