Section 44(3) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003
(3)The State Government, if dissatisfied with the conditions, rules, or management of the organization certified or recognized under the Act may at any time, giving two months' notice served on the manager of the organization, declare that the certificate or recognition of the organization as the case may be, shall stand withdrawn as from a date specified in the notice. From the said date the organization shall cease to be an organization certified or recognized under Section 8, 9, 34, 37 or 44 of the Act, as the case may be.
