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[Cites 0, Cited by 10] [Section 14] [Entire Act]

State of Kerala - Subsection

Section 14(2) in Kerala Education Act, 1958

(2)In case of emergency, where the Government are satisfied that such a course is necessary in the interests of the pupils of the school, they may, without any notice under sub-section (1) to the Manager or the educational agency, take the over management of any school after the publication of a notification to that effect in the Gazette.