[16 OF 2021] [22 May 2021] AN ACT further to amend the Gujarat Secondary and Higher Secondary
Education Act, 1972. It is hereby enacted in the
Seventy-second Year of the Republic of India as follows:- (1) This Act may be
called the Gujarat Secondary and Higher Secondary Education (Amendment) Act,
2021. (2) It shall come
into force on such date as the State Government may, by notification in the
Official Gazette, appoint. In the Gujarat Secondary and Higher
Secondary Education Act, 1972, (hereinafter referred to as "the principal
Act"), in section 2, in clause (q), for the words "Director of
Education, Gujarat State, or an officer authorised by him", the words
"Education Department or, as the case may be, any other Department of the
Government of Gujarat or an officer authorized by such Department" shall
be substituted. In the principal Act, in section 36, in
sub-section (5), for the words "the Tribunal", the words and figures
"the Gujarat Educational Institutions Services Tribunal constituted under
section 3 of the Gujarat Educational Institutions Services Tribunal Act,
2006" shall be substituted. In the principal Act, for section 40A,
the following section shall be substituted, namely:- "40A.
Notwithstanding anything contained in this Act, subsection (1) of section 34,
and clause (b) of sub-section (1) and sub-sections (2), (3), (4) and (5) of
section 36 shall not apply to any educational institutions established and
administered by a minority, whether based on religion or language."Gujarat
Secondary And Higher Secondary Education (Amendment) Act, 2021