Section 36(2) in The Gujarat Secondary and Higher Secondary Education Act, 1972
(2)The officer referred to in Clause (b) of sub-section (1) shall communicate his decision within a period of forty-five days from the date of receipt by him of the proposal under the said Clause (b) and if such decision is not communicated to the manager by the said officer within such period the action proposed to be taken under the said Clause (b) shall be deemed to have been approved by the said officer.
