Section 16(1) in The Right of Children to Free and Compulsory Education Rules, 2010
(1)Where the District Education Officer (hereinafter in this rule referred to as the said Officer) on his own motion, or on any representation received from any person, has reason to believe, to be recorded in writing, that a school recognised under rule 15, has violated one or more of the conditions for grant of recognition or has failed to fulfill the norms and standards specified in the Schedule, the District Education Officer shall act in the following manner,-(a)issue a notice to the school specifying the violations of the condition of grant of recognition and seek its explanation within one month.(b)in case the explanation is not found to be satisfactory or no explanation is received within the stipulated time period, the said Officer may cause an inspection of the school, to be Conducted by a Committee of three to five members comprising of educationists, civil society representatives, media, and government representatives, which shall make due inquiry and submit its report, along with its recommendations for continuation of recognition or its withdrawal, to the said Officer.(c)on receipt of the report and recommendations of the Committee, the said Officer may pass order for withdrawal of recognition:Provided that no order for withdrawal of recognition shall be passed by the said Officer without giving the school adequate opportunity of being heard.Provided further that no such order shall be passed by the said Officer without prior approval of the appropriate Government.
