Section 33(3) in The Juvenile Justice (Punjab) Rules, 1987
(3)The State Government/Administrator may, on the report of the Chief Inspector, if dissatisfied with the conditions, rules, management or superintendence of an institution certified or recognised under the Act, at any time by notice served on the Superintendent of the institution declare that the certificate or recognition of the institution as the case may be shall stand withdrawn as from a date specified in the notice and from the said date the institution shall cease to be an institution certified or recognised under sections 9, 10 or 11 of the Act, as the case may be.
