Section 55(2) in The Delhi School Education Rules, 1973
(2)Where one or more of the conditions of recognition, specified in sub-section (1) of section 4 or in rule 50, are not complied with by any recognised school, [the appropriate authority shall] [Substituted by The Delhi School Education (Amendment) Rules, 1990 (w.e.f. 23.2.1990).], by a written notice, draw the attention of the school to such non-compliance; and, if within [sixty] [Substituted by The Delhi School Education (Amendment) Rules, 1990 (w.e.f. 23.2.1990).] days from the date of service of such notice, any such condition for the recognition is not complied with, the recognition granted to such school shall, on the expiry of the said period of [sixty days] [Substituted by The Delhi School Education (Amendment) Rules, 1990 (w.e.f. 23.2.1990).], stand lapsed.
