Section 31(12) in The Gujarat Secondary and Higher Secondary Education Act, 1972
(12)Where the name of any registered school is removed from the register under subsection (9) the certificate of registration issued to the person in charge of the management thereof, shall be deemed to have been cancelled and such person shall forthwith surrender the certificate to the Board or to an officer authorised by the Board in this behalf. The cancellation of certificate of registration shall be notified by the Board in the Official Gazette and in such newspapers as the Board may select.
