51. Power of State Government to withdraw certificate.
- The [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government, if dissatisfied with the conditions, rules, management or superintendence of a certified school, may, at any time by notice served on the managers of the school, declare that the certificate of the school is withdrawn as from a date specified in the notice and the school shall cease to be a certified school from the date so specified.Provided that the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may, if it thinks fit, instead of so withdrawing the certificate, by notice served on the Managers of the school, prohibit the admission of children or youthful offenders to the school for such time as may be specified in the notice or until the notice is revoked:Provided also that before the issue of notice under this section or under the first proviso thereto a reasonable opportunity shall be given to the Managers of the school to show cause why the certificate shall not be withdrawn or admission to the school shall not be prohibited, as the case may be.
