Section 16 in Andhra Pradesh Women and Children's institutions (Licensing) Rules, 2010
16. Surrender of license and its effect.
- (i) The Chief functionary of a institution, if specially authorized in this behalf by resolution of the managing committee, may, on giving six months notice in writing to the Licensing Authority, apply for the withdrawal of the license granted in respect of that institution. After expiry of the said period from the date of notice unless before that time the notice is withdrawn, the license shall cease to have effect; and the License of the particular unit of the organization shall cease to function.(ii)No woman or child shall be received into any such institution after the date of such notice; but nothing in this rule shall be construed to affect the obligation of the Chief functionary to comply with all the requirements of this Act and the rules, regulations, directions and orders thereunder until the license ceases to take effect under rule 11.(iii)The Children or Women/residents/stakeholders of such institution shall be admitted to similar institutions with the approval of the licensing authority or his representative.
