Section 18(3) in The Right of Children to Free and Compulsory Education Act, 2009
(3)On the contravention of the conditions of recognition, the prescribed authority shall, by an order in writing, withdraw recognition:Provided that such order shall contain a direction as to which of the neighbourhood school, the children studying in the de-recognised school, shall be admitted:Provided further that no recognition shall be so withdrawn without giving an opportunity of being heard to such school, in such manner, as may be prescribed.
