(1)The State Government may on receipt of the report of the Chief Inspector, if not satisfied with the conditions rules, management or superintendence of an institution certified or recognised under the Act, at any time by notice served on the managers of the institution, withdraw certification of or recognition to the institution as from a date specified in the notice and from the said date the institution shall cease to be an institution certified or recognised under Section 9, 10 or 11, as the case may be.(2)The State Government may instead of withdrawing a certificate or recognition under sub-rule (1) by notice served on the managers of the institution prohibit admission of children to the institution for such time as may be specified in the notice until the notice is revoked, whichever is earlier; provided that before issue of a notice under sub-rule (1) or sub-rule (2), a reasonable opportunity shall be given to the managers of the institution to show cause why the certificate or recognition may not be withdrawn or admission in the institution may not be prohibited, as the case may be.
