Gujarat Secondary Education (Amendment) Act, 1983*
| [Gujarat Act No. 8 of 1983] | [31st March, 1983] |
An Act, further to amend the Gujarat Secondary Education Act, 1972.
It is hereby enacted in the Thirty-fourth Year of the Republic of India as follows:-
* Received the Assent of the Governor on the 31st March, 1983 is hereby published for general information.
1. Short title and commencement.- (1) This Act may be called the Gujarat Secondary Education (Amendment) Act, 1983.
(2) It shall be deemed to have come into force on the 25th November, 1982.
2. Amendment of section 3 of Guj. 18 of 1973.- In the Gujarat Secondary Education Act, 1972 (hereinafter referred to as "the principal Act"), (Guj. 18 of 1973) in section 3, under the heading "Class-B Elected Members", after clause (vi), the following new clause shall be inserted, namely:-
"(vi-a) One member elected by the non-teaching staff of registered private secondary schools from amongst themselves".
3. Repeal and Savings.- (1) The Gujarat Secondary Education (Amendment) Ordinance, 1983, (Guj. Ord. 4 of 1983) is hereby repealed.
(2) Notwithstanding such repeal anything done or any action taken under the principal 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.