Section 38(2) in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002
(2)The Government may, if dissatisfied with the conditions, rules, management or of the organisation certified or recognized under the Act, at any time by notice served on the manager of the organisation declare that the certificate or recognition of the organization as the case may be, shall stand withdrawn as from a date specified in the notice and from the said date the organisation shall cease to be an organization certified or recognised under Sections 8, 9, 34, 37 or 44 of the Act, as the case may be.
