Section 17(42) in The Gujarat Secondary and Higher Secondary Education Act, 1972
(42)on receipt of a notice under Section 44 in regard to any registered private secondary school [and registered private higher secondary school] [These words inserted by Gujarat 14 of 2002, dated 6th April, 2002.] to encourage the management of any existing registered school to take such action as may be considered necessary for keeping the school proposed to be closed down in a state of continuous functioning or to encourage the formation of a new management for a like purpose;
