Section 42 in The Gujarat Secondary and Higher Secondary Education Act, 1972
42. Penalty for contravention of certain provisions.
- Any person who contravenes the provisions of sub-section (1) of Section 31 [***] [Delete 'or fails to comply with any direction issued by the Tribunal under sub-section (9) of Section 39,' by Gujarat Act No. 15 of 2018, dated 5.10.2018.] shall, on conviction, be punished with fine which shall not be less than rupees one hundred and which may extend to rupees one thousand.
