Section 26 in Code of Regulations for Approved Nursery and Primary Schools
26.
An Educational Agency shall close a school or a standard of a course of instructions therein only after giving notice in writing one year prior to such closure to the competent authority who had given approval to open school, the standard of the course of instruction. Such notice shall set out an alternate arrangements proposed to be made for this continuance of instruction to the pupils of the school or standard or course of instruction. Such closure however shall be permitted only with effect from the end of school year. The competent authority while giving such permission shall satisfy himself about the adequacy of the alternate arrangements proposed to be made and that any property endowed to the school proposed to be closed shall continue to be used for the educational purpose in accordance with the object of the Trust or Endowment.
