Section 20 in The Rajasthan Secondary Education Regulations, 1957
20. The Board shall, if satisfied that the institution is no longer fit for recognition, direct the Secretary to issue a warning to the governing body, through the Director of Education, that unless within a period fixed by the Board the institution removes the defects, to which attention has been called, its name will be struck off the List of Recognised Institutions, or that its recognition will be with drawn in one or more optional subjects. The Board shall have power to extend from time to time the period so fixed.
