13. Power to State Government to withdraw certificate.
- The State Government, if dissatisfied with the conditions and management of a certified school and after considering any representation which may be submitted by the managers thereof, may by notice served on the managers declare that the certificate is withdrawn with effect from such date as may be specified in the notice and on such notice being served the school shall cease to be a certified school from such date;Provided chat the State Government may, instead of so withdrawing the certificate in respect of any certified school, by order, prohibit the admission of juvenile delinquents or other children to the school for such .....(sic).
