(1)The State Government may on receipt of the report of the Chief Inspector, if not satisfied with the conditions rules, management or superintendence of an institution certified or recognised under the Act, at any time by notice served on the managers of the institution, withdraw certification of or recognition to the institution as from a date specified in the notice and from the said date the institution shall cease to be an institution certified or recognised under Section 9, 10 or 11, as the case may be.
