Section 14 in Right of Children to Free and Compulsory Education Rules, 2012
14. Withdrawal of recognition.
(1)Where the Competent Authority on his own motion or on any representation received from any person, has reason to believe, to be recorded in writing. That a school recognized under rule 13, has violated any of the conditions for grant of recognition or has failed to fulfill the norms and standards prescribed in the Schedule of the Act, he shall,-(a)issue a notice to the school specifying the conditions of grant of recognition which have been violated and seeks its explanation within one month;(b)considers the explanation submitted by the school and if it is not found to be satisfactory or no explanation is received within the stipulated time period, he may cause an inspection of the school, to be conducted by a Committee consisting of note exceeding five members comprising educationists, representatives of civil society, media, and government representatives, which shall make inquiry and submit its Report, along with its recommendations for continuation of recognition or its withdrawal, to the Competent Authority.(c)on receipt of the rep.ort referred to in clause (b), the Competent Authority shall forward the same, along with his comments, to the Director, who shall in turn send the same to the State Government with his recommendations.(2)the State Government shall, after taking into consideration the report and the recommendations referred to in clause (c) of sub-rule (1), convey its decision to the Competent Authority.(3)the Competent Authority shall, on the basis of the decision of the State Government, pass an order cancelling the recognition granted to the school. The order of de-recognition shall be . operative from the immediately succeeding academic year and shall specify the neighbourhood schools to which the children of the de-recognized schools shall be admitted.
