Section 7 in Rajasthan Non-Government Educational Institutions (Recognition, Grant-In-Aid and Service Conditions Etc.) Rules, 1993
7. Withdrawal of Recognition
.- (1) The competent Authority granting the recognition may, after giving to the management a reasonable opportunity for showing-cause against the proposed action for withdrawal of recognition, withdraw its temporary or permanent recognition [granted under this Chapter] [Inserted by Notification No. F. 8(29) Educational 5/EE/2009, dated 21.06.2011.] in the following circumstances :-(a)if the management of an institution has obtained recognition by fraud/misrepresentation or suppression of material particulars or if, after obtaining recognition, an institution fails to comply with any of the terms and conditions prescribed in Appendix -II of these rules;(b)if the management has closed down the educational institution or any of its part without obtaining prior approval of the Competent Authority;(c)if the management has transferred the educational institution to any other building or place without obtaining prior approval of the competent authority;(d)if the management of the institution has been transferred to any other management committee/institution without obtaining prior approval of the Competent Authority;(e)if on the expiry of the period of temporary recognition the management has failed to submit an application in the prescribed form to the competent Authority either for extension of the term of temporary recognition or for grant of permanent recognition;(f)if the management of the institution fails to make irregular payment of full pay and allowances through an account payee cheque to its employees before 15th of every next month.(2)On being satisfied that the institution has failed to comply with any of the terms and conditions specified in sub-rule (1), the competent authority may after giving the institution an opportunity of being heard, suspend the recognition for a specific period. Thereafter if the competent authority is satisfied that the said institution has shown satisfactory improvement within the period specified, it may allow the recognition to continue.(3)Ordinarily recognition once given to an educational institution shall continue upto the end of an academic session. But in cases of fraud, misrepresentation or concealment of the material facts on which recognition was granted or in cases, where the institution has failed in timely compliance of the orders/directions of the Director of Education of the State Government, the Competent Authority may after giving management a reasonable opportunity of showing cause against the proposed action, withdraw the recognition even during the raids of the academic session.(4)No institution shall be given recognition retrospectively.Explanation-(1)In cases, where recognition given earlier, is withdrawn, but conferred again, such institution shall be termed as new institution.(2)In case of opening of a branch by the institution at a new place, such branch of the institution at a new place, such branch of the institution shall be termed as new institution and its application for recognition shall be decided accordingly.
