Section 12 in Regulations for Recognition of Higher Secondary Schools and Junior Colleges
12. Withdrawal of recognition.
- The Council shall not renew recognition to the H.S. School/Junior College any further and shall have the power to withdraw recognition at any time under any or all the following circumstances :(a)If in the opinion of the Council, the H.S. School/Junior College has failed to maintain the required standard of achievements and other conditions laid down in Clause 9.(b)If there is any adverse report from the Government or any other lawful authority.(c)If the H.S. School/Junior College has failed to comply with the rules, regulations or any other directie of the Council;(d)If the H.S. School/Junior College authority has failed to maintain order and discipline.(e)If proper functioning of the institution has become impossible due to mismanagement.
