Section 5(2) in The Punjab Local Authorities (Aided Schools) Act, 1959
(2)Notwithstanding anything contained in sub-section (1), if the State Government is satisfied that it is necessary in public interest that an order issued under the aforesaid sub- section (hereinafter referred to as the initial order) should continue in force for a further period not exceeding one year after the expiry of the period of ten years, it may, after giving the local authority an opportunity for showing cause against the proposed action, make an order to that effect.
