Preamble
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:-
Section 1. Short title
1. Short title.- This Act may be called the Gujarat Secondary Education (Amendment) Act, 1973.
Section 2. Insertion of new section 40A in Guj. 18 of 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.".
Section 3. Repeal of Guj. Ord. 6 of 1973
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 Ord. 6 of 1973) is hereby repealed and the provisions of section 7 of the Bombay Central Clauses Act, 1904 (Bom.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.