Section 36 in Karnataka Nursing and Paramedical Sciences Education (Regulation) Authority Act, 2012
36. Private Institution not to be closed down, etc., without sufficient notice.
(1)Save as otherwise provided in this Act, no private educational institution shall be closed down or discontinued, unless a notice of not less than one academic year and indicating the intention to do so, has been given by the Governing Council to the officer authorised by the competent authority in this behalf.(2)On the closure of a recognised private educational institution, all its properties relatable to the grant-in-aid given by the State Government as may be determined by the competent authority shall vest in the State Government.Chapter-IX Penalties
