Section 13(1) in Jharkhand Right of Children to Free and Compulsory Education Rules, 2011
(1)Where the District Education Superintendent on his own motion or on any representation received from any person, has reason to believe that a school recognized under rule 12, has violated one or more of the conditions for grant of recognition or has failed to fulfill the norms and standards specified in the Schedule, the District Education Superintendent shall act in the following manner :-(a)Issue a notice to the school specifying the violations of the Condition of grant of recognition and seek its explanation within one month;(b)In case the explanation is not found to be satisfactory or no explanation is received within the stipulated time period, the said officer shall conduct an inspection of the school, to be conducted by a committee of three members comprising of academician, representative of civil society and Government representative. The committee shall make due enquiry of the school and submit its report, along with its recommendations for continuation of recognition or its withdrawal, to the District Education Superintendent;(c)The District Education Superintendent may pass an order for withdrawal of recognition on receipt of report and recommendations of the committee; provided that any order of withdrawal of recognition by the District Education Superintendent shall not be passed without giving the school adequate opportunity of being heard and that any such order by the District Education Superintendent shall not be passed without approval of the State Government.
