32. Resignation of [recognition] by managers. - The managers of [an Approved Institution] may, on giving six months' notice in writing to the [State] Government through the [Director (Child Welfare)] of their intention so to do, [resign the 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and accordingly at the expiration of six months from the date of notice, unless before that time the notice is withdrawn, [the resignation of recognition shall take effect, and the institution shall cease to be an Approved Institution].
