(6)After the expiry of the period for which the management of such institution has been taken over, the State Government shall hand over the institution together with the property and the funds of the institution to the management concerned] [Sub-sections (3) to (6) were inserted, by Maharashtra 54 of 1975, Section 14(3).]:Provided that, before the issue of a notice under sub-section (1) [(2) or (3)] [This word, brackets and figures were substituted for the word, brackets and figure 'or (2)' by Maharashtra 54 of 1975, Section 14(4)(a).] a reasonable opportunity shall be given to the managers of the [institution] [This word was substituted for the word 'school', by Maharashtra 54 of 1975, Section 14(4)(b).] to show cause why the [recognition] [This word was substituted for the word 'certificate', by Maharashtra 54 of 1975, Section 14(4)(c).] may not be withdrawn or admission to the [institutions] [This word was substituted for the word 'school', by Maharashtra 54 of 1975, Section 14(4)(b).] may not be prohibited [or, as the case may be, the declaration of the Institution as the Observation Home may not be cancelled or the management of the Institution may not be taken over] [These words were substituted for the words 'as the case may be', by Maharashtra 54 of 1975, Section 14 (4) (d).].
