Section 8B in Rajasthan Non-Government Educational Institutions (Recognition, Grant-In-Aid and Service Conditions Etc.) Rules, 1993
8B. Procedure for withdrawal of recognition for Primary and Upper Primary schools.
(1)Where the District Elementary Education Officer (hereinafter in this rule referred to as the said Officer) on his own motion, or on any representation received from any person, has reason to believe, to be recorded in writing, that a school recognized under Rule 8-A, has violated one or more of the conditions for grant of recognition or has failed to fulfil the norms and standards specified in the Schedule of the Act of 2009, the said Officer shall act in the following manner :-(a)issue a notice to the school specifying the violations of the conditions of grant of recognition and seek its explanation within one month.(b)in case the explanation is not found to be satisfactory or no explanation is received within the stipulated time period, the said Officer may cause an inspection of the school to be conducted by a Committee of three to five members comprising of educationists, civil society representatives, media and government representatives, which shall make due inquiry and submit its report, along with its recommendations for continuation of recognition or its withdrawal, to the said Officer.(c)on receipt of the report and recommendations of the Committee, the said Officer may pass an order for withdrawal of recognition :Provided no order for withdrawal of recognition shall be passed by the said Officer without giving the school and adequate opportunity of being heard :Provided further that no such order shall be passed by the said Officer without prior approval of the State Government.(2)The order of withdrawal of recognition passed by the said Officer shall be operative from the immediately succeeding academic year and shall specify the neighbourhood schools to which the children of that school shall be admitted.]
