(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.
