Gujarat Secondary Education (Amendment) Act, 1973*
| [Gujarat Act No. 25 of 1973] | [8th November, 1973] |
An Act to amend the Gujarat Secondary Education Act, 1972 for the purposes hereinafter appearing.
It is hereby enacted in the Twenty-fourth Year of the Republic of India as follows:-
* Received the Assent to by the president on the 8th November, 1973, is hereby published for general information.
1. Short title.- This Act may be called the Gujarat Secondary Education (Amendment) Act, 1973.
2. Insertion of new section 40A in Guj. 18 of 1973.- In the Gujarat Secondary Education Act, 1972, (Guj. 18 of 1973) after section 40, the following section shall be inserted, namely:-
"40A. Saving.- Nothing contained in clause (26) of section 17, sections 34 and 35, and clause (b) of sub-section (1) and sub-sections (2), (3), (4) and (5) of section 36 shall apply to any educational institution established and administered by a minority, whether based on religion or language.".
3. Repeal of Guj. Ord. 6 of 1973.- The Gujarat Secondary Education (Amendment) Ordinance, 1973 (Guj. Ord. 6 of 1973) is hereby repealed and the provisions of section 7 of the Bombay Central Clauses Act, 1904 (Bom. I of 1904) shall apply to such repeal as if that Ordinance were an enactment.