Section 35(2) in The Maharashtra State Board of Technical Education Act, 1997
(2)The management desirous of closing the institution shall apply to the Board on or before the [last day of April of the preceding year] [These words were substituted for the words 'First day of August of the preceding year' by Maharashtra 30 of 2006, Section 2(a) (w.e.f. 9-1-2006).] stating fully the grounds for closure, and pointing out the assets in the forms of building and equipments, their original cost, the prevailing market value and the grants so for received by it from the Government or from public funding agencies.
