Section 9 in Tamil Nadu Hostels and Homes for Women and Children (Regulation) Act, 2014
9. Power to cancel or suspend licence.
(1)The Collector may, after giving the licensee an opportunity of being heard, cancel any licence, if it appears to him-(a)that such licence has been obtained by misrepresentation or fraud;(b)that the licensee has contravened, or failed to comply with any of the provisions of this Act or the rules made thereunder or any of the terms and conditions of the licence;(c)that the management of the hostel, lodging house or home for women and children is being persistently carried on in an unsatisfactory manner or is being carried on in a manner highly prejudicial to the moral and physical well being of the inmates;(d)the hostel, lodging house or home for women and children, has in the opinion of the Collector otherwise rendered itself unsuitable for that purpose.(2)The Collector may, if he is of the opinion that any licence granted under this Act is liable to be cancelled, pending cancellation of the licence, for reasons to be recorded in writing, suspend the licence and in such a case, no opportunity of being heard need be given.(3)The Collector may, either suo-motu or on application, review any order passed under sub-section (1),-(a)on the basis of a mistake or error apparent on the face of a record;(b)on the basis of new facts brought to his notice after the order was made; or(c)for any other reason, to be recorded in writing:Provided that the Collector shall not pass an order under this sub-section prejudicially to any person unless such person has been given a reasonable opportunity of making his representation.(4)Where the licence in respect of a hostel, lodging house or home for women and children is cancelled or suspended under sub-section (1) or sub-section (2), as the case may be, such hostel, lodging house or home for women and children shall cease to function -(a)where an appeal has not been preferred under section 10 against the order of cancellation or suspension, immediately on the expiration of the period prescribed for such appeal;(b)where such appeal has been preferred but the order of cancellation or suspension is upheld, from the date of the appellate order.(5)On any hostel, lodging house or home for women and children ceasing to function under sub-section (4), the Collector may direct that any women or children, who is an inmate of such institution shall be-(a)restored to the custody of her or his parent or lawful guardian, as the case may be; or(b)transferred to another licenced hostel, lodging house or home for women and children.
