Section 5 in Rajasthan Non-Government Educational Institutions Act, 1989
5. Withdrawal of recognition
. Where the management of an institution obtains recognition by fraud, misrepresentation or suppression of material particulars or where, after obtaining recognition, an institution fails to comply with any of the terms and conditions prescribed under sub-section (1) of Section 3, the Competent Authority granting the recognition may, after giving such management a reasonable opportunity of showing cause against the proposed action, withdraw the recognition.
