Section 9(2) in The Gujarat Educational Institutions (Regulation) Act, 1984
(2)Whoever contravenes any of the provisions of this Act (other than sub-section (1) of section 3) or of any rule, or any of the conditions imposed under this Act or fails to comply with any order or requisition issued under this Act or any rule or condition, shall be punishable with imprisonment for a term which may extend to one year, and with fine which may extend to five thousand rupees and if the offence is a continuing one hundred rupees during the period of continuance of the offence.
