Section 21(10) in Himachal Pradesh Early Childhood Care and Education Centres (Registration and Regulation) Act, 2017
(10)In case, any violation of the above provisions or any untoward incident occurs in the Centre or in any facility related to the Centre, the Head of Centre and the Head of Institution shall also be held responsible, in addition to the perpetrator of the crime or untoward incident. The Head of Centre and the Head of Institution shall also be liable for action under the concerned sections of various Acts in place for dealing with acts of negligence and offences committed against children :Provided that in case of any offence committed under the provisions of the Protection of Children from Sexual Offences Act, 2012, the Director shall suspend the registration of the Centre immediately.
