Section 47(2) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003
(2)The State Government/Commissioner may, if dissatisfied with the conditions or management of the organisation certified or recognised under the Act, at any time by notice served on the manager of the organisation, call upon the organisation to show cause within fifteen days why the certificate or recognition of the organisation should not be withdrawn and if no explanation is submitted or the explanation is found to be unsatisfactory, declare that the certification or recognition of the organisation, as the case may be, has been withdrawn.
