Section 8 in Jharkhand State Play Schools (Recognition and Control) Rules, 2017
8. Power to withdraw recognition.
- The competent authority may, at any time, withdraw the recognition granted under point 6,(a)If such recognition has been obtained by fraud, misrepresentation or suppression of material particulars or where after obtaining the recognition there is violation of any of the provisions of the rules or of any of terms or conditions or findings of inspection under point 22, or of the recognition or of any direction issued by the competent authority under these rules at any stage.(b)If in any case NCPCR/SCPCR/National ECCE Council/State ECCE Council do not find a play school fit in their observation for the interest of child and recommend to competent authority or State Government, after consideration of competent authority.(c)If the competent authority, after inquiry, finds any violation of POCSO Act, 2012 or J.J. Act, 2015 or any other child related law or violation of Manual for Safety and Security of Children in Schools issued by NCPCR.(d)Before withdrawing recognition under points 8(a) and/or 8(b) and/or 8(c), the competent authority have to give the Management of the Play School an opportunity for making its representation.
