Section 41(1) in The Gujarat Secondary and Higher Secondary Education Act, 1972
(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 appoint a headmaster and no manager or head-master of such school shall appoint a teacher of the school except in the manner provided in Section 35.
