Section 40A(7) in Gujarat Primary Education Act, 1947
(7)Where any person in charge of the management of a recognized school has been after the due inquiry in the prescribed manner by the Director or the authorized officer, found to have committed default in carrying out any of the obligations imposed on such person under this Act or the rules made under this Act or any instructions issued to him by the State Government, the Director or, as the case may be, the authorized officer shall after giving such person an opportunity of being hear, direct that the recognition of the school be withdrawn for such period as may be specified in the direction or be withdrawn permanently.
