Gujarat Secondary Education (Amendment) Act, 1978*
| [Gujarat Act No. 32 of 1978] | [28th September, 1978] |
An Act further to amend the Gujarat Secondary Education Act, 1972.
It is hereby ousted in the Twenty-ninth Year of the Republic of India as follows:-
* Received the Assent to by the President on the the 28th September, 1978 is hereby published for general information.
1. Short title.- This Act may be called the Gujarat Secondary Education (Amendment) Act, 1978.
2. Amendment of section 2 of Guj. 18 of 1973.- In the Gujarat Secondary Education Act, 1972 (Guj. 18 of 1973) (hereinafter referred to as "the principal Act"), in section 2,-
(i) in clause (u), for the words "upto such standard" the words "upto such standard, not, being higher than the eleventh standard" shall be substituted; and
(ii) in clause (w), the following shall be added at the end, namely:-
"and where the standard determined under clause (u) is a standard other than the eleventh standard, includes examinations in the eleventh standard, of the students who have attended schools in that standard in any school year prior to the school year of 1976-1977.
Explanation.- For the purposes of this clause, "school year" means an academic year commencing ordinarily in the month of June;".
3. Amendment of section 17 of Guj. 18 of 1973.- In the principal Act, in section 17, clauses (13), (14) and (15) shall be deleted.
4. Amendment of section 35 of Guj. 18 of 1973.- In the principal Act, in section 35,-
(1) in sub-section (4), for the words, brackets and figures "whose names appear in any of the registers prepared and maintained by the Board under clauses (13) and (14) of section 17" the words "who are qualified to be appointed as such in accordance with the regulations made in this behalf" shall be substituted;
(2) in the proviso to sub-soot ion (5), for the words "serving in the school" the words "serving in the school or schools under the same management" shall be substituted.
5. Amendment of certain provisions of Acts relating to certain Universities in the State.- Each of she Acts specified in the second column of the Schedule appended to this Act shall be amended in the manner and to the extent specified against it in the third column thereof.
6. Repeal and Saving.- (1) The Gujarat Secondary Education (Amendment) Ordinance, 1978 is hereby repealed (Guj. Ord. 3 of 1978).
(2) Notwithstanding such repeal, anything done or any action taken under the principal Act, as amended by the said Ordinance, or under any of the Acts specified in the second column of the Schedule appended to this Act, as amended by the said Ordinance, shall be deemed to have been done or taken under the principal Act as amended by this Act or as the case may be, under the relevant Act as amended by this Act as if this Act had come into force on the date on which the said Ordinance had come into force.
Schedule
SCHEDULE
(See section 5)
| Serial number | Short title | Extent of amendment |
| 1 | 2 | 3 |
| 1. | The Maharaja Sayajirao University of Barada Act, 1949 (Baroda Act 17 of 1949). | In section 44,- (a) in clause (i), after the, words "Secondary School Certificate Examination" the words "in the, eleventh standard or the Higher Secondary School Certificate Examination", shall be inserted; (b) the following shall be added at the end, namely:- "Provided that a student who has parsed Secondary School Certificate, Examination in the tenth standard conducted by the Gujarat Secondary Education Board in such subjects and with such standards of attainment as may he prescribed by Statutes or any other examination prescribed as equivalent to the aforesaid examination may be enrolled as a student of the University for the purpose of such diploma courses as may be prescribed by Statutes. Explanation.- In this section, "Higher Secondary School Certificate. Examination" means the examination of the students in the twelfth standard.". |
| 2. | The Gujarat University Act, 1949 (Bom. 50 of 1949). | In section 42,- (a) in clause (i), after the words ‘Secondary School Certificate Examination’, the words "in the eleventh standard or the Higher Secondary School Certificate Examination", shall be insetted; (b) the following shall be added at the end, namely:- "Provided that a student who has passed Secondary School Certificate Examination in the tenth standard conducted by the Gujarat Secondary Education Board in such subjects and with such standards of attainment as may be prescribed by Statutes of any other examination prescribed as equivalent to the aforesaid examination may be enrolled as a student of the University for the purpose of such diploma course as may be prescribed by Statutes. Explanation.- In this section, "Higher Secondary School Certificate Examination" means the examination of the students in the twelfth standard.". |
| 3. | The Sardar Patel University Act, 1955 (Bom. 40 of 1955). | In section 33,- (a) in clause (i) after the words "Secondary School Certificate Examination" the words "in the eleventh standard or the Higher Secondary School Certificate Examination", shall be inserted; (b) the following shall be added at the end, namely:- "Provided that a student who has passed Secondary School Certificate Examination in the tenth standard conducted by the Gujarat Secondary Education Board in such subjects and with such standards of attainment as may be prescribed by Statutes of any other examination prescribed as equivalent to the aforesaid examination may be enrolled as a student of the University for the purpose of such diploma course as may be prescribed by Statutes. Explanation.- In this section, "Higher Secondary School Certificate Examination" means the examination of the students in the twelfth standard.". |
| 4. | The South Gujarat University Act, 1965 (Guj. 38 of 1965). | In section 43,- (a) in clause (i), after the words "Secondary School Certificate Examination", the words "in the eleventh standard or the Higher Secondary School Certificate Examination", shall he inserted; (b) the following shall be added at the end, namely:- "Provided that a student who has passed Secondary School Certificate Examination in the tenth standard conducted by the Gujarat Secondary Education Board in such subjects and with such standards of attainment as may be prescribed by Statutes of any other examination prescribed as equivalent to the aforesaid examination may be enrolled as a student of the University for the purpose of such diploma course as may be prescribed by Statutes. Explanation.-In this section, "Higher Secondary School Certificate Examination" means the examination of the students in the twelfth standard.". |
| 5. | The Saurashtra University Act, 1965 (Guj. 39 of 1965). | In section 43,- (a) in clause (i), after the words "Secondary School Certificate Examination" the words "in the eleventh standard or the Higher Secondary School Certificate Examination", shall he inserted; (b) the following shall be added at the end, namely:- "Provided that a student who has passed Secondary School Certificate Examination in the tenth standard conducted by the Gujarat Secondary Education Board in such subjects and with such standards of attainment as may be prescribed by Statutes of any other examination prescribed as equivalent to the aforesaid examination may be enrolled as a student of the University for the purpose of such diploma course as may be prescribed by Statutes. Explanation.-In this section, "Higher Secondary School Certificate Examination" means the examination of the students in the twelfth standard.". |