Section 14 in The Maharashtra Self-Financed Schools (Establishment and Regulation) Act, 2012
14. Withdrawal of Permission.
(1)Without prejudice to the provisions of section 11, the State Government may; by order, withdraw the permission, if any, granted, on following reasons, namely:-(a)violation of any of the provisions of this Act or rules made thereunder or failure to comply with any directions issued under this Act or the norms or standards or terms and conditions; if any, stipulated by the State Government, from time to time;(b)engaged inactivities prejudicial the interests of the student; or(c)poor academic performance.(2)No order for withdrawal of permission under sub-section (1) shall be passed, unless a reasonable opportunity of being heard is given to [Such company or trust] [Substituted 'such trust' by Maharashtra Act No. 39 of 2018, dated 15.5.2018.] or society or local authority.
