Section 11 in M.P. Recognition of Secondary and Higher Secondary School Rules, 2017
11. Cancellation/suspension of recognition and forfeiture of security deposit.
(1)The Divisional Joint Director shall have the powers to suspend the recognition of the school on the basis of an enquiry conducted, if standards, conditions and responsibilities prescribed under Rule 5 and Rule 9 as well as the directions and guidelines issued from time to time are prima facie not found to be complied with. After such suspension of recognition, it shall be mandatory to issue a Show Cause Notice to the Society/Trust within a period of 30 days. If such Show Cause Notice is not issued within the time prescribed, the suspension of recognition shall stand automatically withdrawn.(2)In case of issuing Show Cause Notice, if the Divisional Joint Director is not satisfied with the reply received from the Society/Trust, he/she may cancel the recognition of the school specifying the reasons thereof, after being given an opportunity to be heard to the concerned.(3)Once the recognition is withdrawn, the security deposit submitted shall be forfeited completely or partially as may be specified in the order.
