Section 13 in Tamil Nadu Right of Children to free and Compulsory Education Rules, 2011
13. Withdrawal of recognition.
(1)Where the competent authority on its own motion or on any representation received from any person, has reason to believe and to be recorded in writing, that a school recognised 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, shall,-(a)issue a notice to the secretary / correspondent of the school by registered post specifying the violations of the condition for grant of recognition and seek his written explanation within one month;(b)in case the explanation is not found to be satisfactory or no explanation is received within the stipulated time, he shall cause an inspection of the school, to be conducted by a Committee of 3 or 5 members comprising of educationists and Government representatives, which shall make due inquiry and submit its report, along with its recommendations to the competent authority. On consideration of the said report, if the competent authority is of the view that the recognition may be withdrawn, shall, after affording an opportunity of being heard to the school, pass orders thereon.(2)If the competent authority passes an order of withdrawal of recognition, it shall be operative from the immediately succeeding academic year. The said order shall also specify the neighbourhood schools to which the children of that school shall be admitted.
