Section 33(6) in The Juvenile Justice (Punjab) Rules, 1987
(6)The Superintendent of an institution may on giving six months' notice in writing to the authority concerned through the Chief Inspector of their intention to do so, resign the certificate or recognition of the institution and accordingly at the expiration of six months from the date of notice, unless before that time the notice is withdrawn the resignation of the certificate or recognition shall take effect and the institution shall cease to be certified or recognised under the Act or these Rules.
