Section 44(1) in The Gujarat Secondary and Higher Secondary Education Act, 1972
(1)No manager of a registered private secondary school [or registered private higher secondary school] [These words inserted by Gujarat 14 of 2002, dated 6th April, 2002.] shall close down the school at any time during an academic year and without giving notice in writing of his intention so to do the Board at least six months before the date with effect from which the school is proposed to be closed down.
