Gujarat Secondary Education (Amendment) Act, 1997*
| [Gujarat Act No. 3 of 1997] | [26th February, 1997] |
An Act further to amend the Gujarat Secondary Education Act, 1972.
It is hereby enacted in the Forty-eight Year of the Republic of India as follows:-
* Received the Assent of the Governor on the 26th February, 1997 is hereby published for general information.
1. Short title and commencement.- (1) This Act may be called the Gujarat Secondary Education (Amendment) Act, 1997.
(2) It shall be deemed to have come into force on the 9th August, 1996.
2. Amendment of section 3 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 3, in sub-section (2), under the heading "Class B-Elected Members".
(1) after clause (vi-a), the following clause shall be inserted, namely:-
(vi-aa) three member elected by the teaching staff of registered higher secondary schools from amongst them selves.’;
(2) after the first proviso, the following proviso shall be added namely:-
"Provided further that for the purpose of clause (vi-aa) the State Government shall, by an order published in the Official Gazette, divide the State into three regions each having, as far as possible, an equal number of registered higher secondary school within the areas comprised therein and the teaching staff of registered higher secondary school in each such region shall select one member";
(3) in the existing third proviso, for the words "Graduate Basic Training College", the words "Graduate Basic Training College or a member of non-teaching staff of registered private secondary schools or of teaching Stall of registered higher secondary schools" shall be substituted.
3. Repeal and Savings.- (1) The Gujarat Secondary Education (Amendment) (Third) Ordinance, 1996 (Guj. Ord. 13 of 1996) and the Gujarat Secondary Education (Amendment) (Third) Amending Ordinance, 1996 (Guj. Ord. 18 of 1996) are hereby repealed.
(2) Notwithstanding such repeal anything done or any action taken under the principal Act, as amended by the said Ordinances, shall be deemed to have been done or taken under the principal Act, as amended by this Act.