Section 21 in The Haryana School Education Act, 1995
21. Inspection of schools.
(1)Every recognised school shall be inspected at least once in each financial year in such manner as may be prescribed.(2)The Director may also manage special inspection of any school on such aspects of its working as may, from time to time, be considered necessary by him.(3)The Director may give directions to the managing committee requiring it to rectify the defects or deficiencies at the time of inspection or otherwise, in the working of the school.(4)If the managing committee fails to comply with any directions given under sub-section (3), the Director may, after considering the explanation or report, if any, given or made by the managing committee, take such action as he may deem fit, including-(a)stoppage of aid (in case of aided schools);(b)withdrawal of recognition; or(c)taking over of management.
