Section 33(5) in The Gujarat Secondary and Higher Secondary Education Act, 1972
(5)Where the specified person cannot be found or has no legal agent or other person empowered to accept the management and possession of the school on his behalf, or the specified person or his legal agent does not accept such management or possession, the State Government shall cause to be published in the Official Gazette a notice declaring that the management and the possession of such school shall be deemed to have been handed over to the specified person and shall also cause such notice to be affixed on some conspicuous part of the building of the school.
