Section 11(1) in M.P. Recognition of Secondary and Higher Secondary School Rules, 2017
(1)The Divisional Joint Director shall have the powers to suspend the recognition of the school on the basis of an enquiry conducted, if standards, conditions and responsibilities prescribed under Rule 5 and Rule 9 as well as the directions and guidelines issued from time to time are prima facie not found to be complied with. After such suspension of recognition, it shall be mandatory to issue a Show Cause Notice to the Society/Trust within a period of 30 days. If such Show Cause Notice is not issued within the time prescribed, the suspension of recognition shall stand automatically withdrawn.
