Section 44 in The Gujarat Secondary and Higher Secondary Education Act, 1972
44. Prohibition against discontinuance of the School.
(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.(2)Any person who contravenes the provisions of sub-section (1), shall, on conviction be punished with fine which may extend to one thousand rupees.
