Preamble
| [Chhattisgarh Act No. 12 of 2007] | [18th September, 2007] |
An Act to amend the Chhattisgarh Madarsa Board Adhiniyam, 1998 (No. 31 of 1998)
Be it enacted by the Chhattisgarh Legislature in the Fifty-Eighth Year of the Republic of India as follows:-
Section 1. Short title and commencement
1. Short title and commencement.- (1) This Act may be called the Chhattisgarh Madarsa Board (Sanshodhan) Adhiniyam, 2007.
(2) It shall be deemed to have come into force respectively with effect from 9th March, 2006.
Section 2. Amendment of Section 8
2. Amendment of Section 8.- In Section 8 of the Chhattisgarh Madarsa Board Adhiniyam, 1998 (No. 31 of 1998) (hereinafter referred to as the Principal Act).
??? for clause (1) of sub-section (2) of section 8 of the Principal Act, the following substituted namely:-
"To prescribe the syllabus for primary (Class I to V), middle (Class VI to VIII) standard, Urdu Adeeb, Urdu Mahir, Urdu Moallim, Moulvi, (High School), Aalim (Higher Secondary) High School and Higher Secondary correspondence courses of Madarsa Education, and to arrange for the conduct of their examinations and to award certificates."