(1)The Government may, on the report of the Chief Child Welfare Officer, if dissatisfied with the conditions, rules, management or superintendence of an institution certified or recognised under the Act at any time by notice served on the manager of the institution declare that the recognition of the institution shall stand withdrawn as from a date specified in the notice and from the said date the institution shall cease to be an institution under Section 8 or Section 9 or Section 10, as the case may be.(2)The Government may, instead of withdrawing a recognition under sub-section (1), by notice served on the manager of the institution, prohibit admission of children to the institution for such time as may be specified in the notice or until the notice is revoked, whichever is earlier :-Provided that before the issue of a notice under sub-rule (1) or sub-rule (2), a reasonable opportunity shall be given to the manager of the institution to show cause why the recognition may not be withdrawn or admission may not be prohibited, as the case may be.
