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17. Revocation of certificate.-

(1) The Board may, without prejudice to any other penalty to which a person to whom a certificate has been granted may be liable under this Act, revoke the certificate-

(a) if it is satisfied that the home is not being conducted in accordance with the conditions laid down in the certificate; or

(b) the management of the home is being persistently carried on in an unsatisfactory manner or is being carried on in a manner highly prejudicial to the moral and physical well-being of the inmates; or

(c) the home has, in the opinion of the Board, otherwise rendered itself unsuitable for that purpose:

Provided that no order of revocation shall be made under this sub-section until an opportunity is given to the person to show cause why the certificate should not be revoked;

and in every case of revocation, the grounds therefor shall be communicated to the person in the prescribed manner.

(2) Where a certificate in respect of a home is revoked under sub-section (1), such home shall cease to function-

(a) where an appeal has not been preferred under section 18 against the order of revocation, immediately on the expiration of the period prescribed for such appeal;

(b) where such appeal has been preferred, but the order of revocation is upheld, from the date of the appellate order.

(3) On any home ceasing to function under sub-section (2), the Board may direct that any woman or child who is an inmate of such home shall be-

(a) restored to the custody of her or his parent, husband or lawful guardian, as the case may be, or

(b) transferred to another recognised home, or

(c) entrusted to the care of any other fit person:

Provided that no woman shall be entrusted to the care of any person other than a woman.







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