21. Grant or withdrawal of recognition of institutions imparting education.
(1)The competent authority may, by order in writing grant recognition in respect of any institution imparting education or for a higher class in any such institution, permitted to be established under section 20 subject to such conditions as may be prescribed in regard to accommodation, equipment, appointment of teaching staff, syllabi, text books and other matters relating thereto:Provided that in case of existing institutions under all managements the deficiencies, if any, in respect of the above conditions shall be made good within the time specified therefor in the order granting recognition.(2)Where the manager of any local authority educational institution or private educational institution-(a)fails to fulfil all or any of the conditions of recognition, or fails to comply with the orders of the competent authority in regard to accommodation, equipment, syllabi, text books, appointment, punishment and dismissal of teachers;(b)denies admission to any citizen on grounds only of religion, race, caste, language or any of them;(c)directly or indirectly, encourages in the educational institution any propaganda or practice wounding the religious feelings of any class of citizens of India or insulting the religion or the religious beliefs of that class;(d)employs or continues to employ any teacher, whose certificate has been cancelled or suspended by the competent authority after due enquiry or who has been considered by the competent authority after due enquiry to be unfit or undesirable to be a teacher, or arbitrarily removes a teacher or fails to comply with the orders of the competent authority in this regard;(e)fails to remedy the defects in the instructions or accommodation or the deficiencies in the management or discipline within such time as may be specified therefor by the competent authority;(f)contravenes any of the provisions of this Act and the rules and orders made thereunder; the competent authority may, for reasons to be recorded in writing, withdraw the recognition of the institution or take such other action as is deemed necessary after giving to the manager an opportunity of making his representation against such withdrawal or action.(3)Where the Government are of opinion that the recognition granted to any local authority educational institution or private educational institution should, in the public interest, be withdrawn, they may, after giving one month's notice to the manager of such institution to make any representation, withdraw, by notification, the recognition granted to the said institution.(4)Notwithstanding anything in any other law for the time being in force, no educational institution which has not been recognised or the recognition of which has been withdrawn under this Act shall be entitled (a)to receive any grant-in-aid from the State funds or other financial assistance from the Government;(b)to send up candidates for examinations in course of study conducted under this Act.
