Section 17(8) in The Gujarat Secondary and Higher Secondary Education Act, 1972
(8)to recommend to the State Government a cut in maintenance grant if after giving a reasonable opportunity of being heard to the management of the school, the Board is of the opinion that a registered school, has failed to observe any of the conditions of registration or that a registered school is conducted in a manner which is prejudicial to the interests of education or has failed to carry out any instructions issued by the board to ensure maintenance of academic standards in secondary education [and higher secondary education] [These words inserted by Gujarat 14 of 2002, dated 6th April, 2002.];
