(2)The Government may, instead of withdrawing a recognition under sub-section (1), by notice served on the manager of the institution, prohibit admission of children to the institution for such time as may be specified in the notice or until the notice is revoked, whichever is earlier :-Provided that before the issue of a notice under sub-rule (1) or sub-rule (2), a reasonable opportunity shall be given to the manager of the institution to show cause why the recognition may not be withdrawn or admission may not be prohibited, as the case may be.
