26. Private institution not to be closed down, etc., without sufficient notice.
(1)Save as otherwise provided in this Act, no private institution shall be closed down or discontinued, unless a notice of not less than one academic year expiring with the end of any academic year and indicating the intention to do so, has been given by the manager to the officer authorised by the competent authority in this behalf.(2)If any manager fails to give notice as required under sub-section (1), he shall, on conviction, be punished with fine which may extend to [five thousand rupees] [Substituted by Act No.27 of 1987.] or with simple imprisonment which may extend to [one year] [Substituted by Act No.27 of 1987.] or with both and with a fine of [rupees one hundred] [Substituted by Act No.27 of 1987.] for every day of further default.
