Section 53(2) in The Persons With Disabilities (Equal Opportunities, Protection Of Rights And Full Participation) Act, 1995
(2)Where a certificate in respect of an institution has been revoked under sub-section (1), such institution shall cease to function from the date of such revocation:Provided that where an appeal lies under section 54 against the order of revocation, such institution shall cease to function-(a)where no appeal has been preferred immediately on the expiry of the period prescribed for the filing of such appeal, or(b)where such appeal has been preferred, but the order of revocation has been upheld, from the date of the order of appeal.
