32. Resignation of [recognition] [This word was substituted for the word 'certificate', by Maharashtra 54 of 1975, Section 15(5).] by managers.
- The managers of [an Approved Institution] [These words were substituted for the words 'a certified school', by Maharashtra 54 of 1975, Section 15(1).] may, on giving six months' notice in writing to the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government through the [Director (Child Welfare)] [These words and brackets were substituted for the words 'Chief Inspector of Certified Schools' by Maharashtra 54 of 1975, Section 15(2).] of their intention so to do, [resign the recognition of the institution] [These words were substituted for the words 'resign the certificate of the school' by Maharashtra 54 of 1975, Section 15(3).] and accordingly at the expiration of six months from the date of notice, unless before that time the notice is withdrawn, [the resignation of recognition shall take effect, and the institution shall cease to be an Approved Institution] [These words were substituted for the words 'the resignation of the certificate shall take effect and the school shall cease to be a certified school', by Maharashtra 54 of 1975, Section 15(4).].
