Section 43(2) in The Gujarat Secondary and Higher Secondary Education Act, 1972
(2)If during the period prescribed in relation to any particulars under sub-section (1), any person having in his possession any document containing such particulars or information about any such particulars-(a)wilfully communicates any such particulars to any person other than a person to whom he is authorised to communicate; or(b)uses such particulars in a manner prejudicial to the secrecy thereof, or(c)retains such document in his possession or control when he has no right to retain it or where it is contrary to his duty to retain it or wilfully fails to comply with any direction issued by a lawful authority with regard to the return or disposal of such document; or(d)fails or neglects to take reasonable case of, or so conducts himself as to endanger of the secrecy of such document, shall be guilty of an offence under this section.
