Section 10 in The Bombay Secondary School Certificate Examination Board (Reconstitution) Order, 1959.
10. Adaptations and modifications in the Act.
- As from the appointed day, the Act shall, until altered, repealed or amended by the competent Legislature of the State, have effect subject to the modifications specified in the Schedule hereto annexed.The Schedule[See paragraph 10]The Bombay Secondary School Certificate Examination Act, 1948(Bombay Act 49 of 1948)Section 1 - Sub-Section (2) of Section 1 shall re-lettered as Clause (a) of that sub-section and after Clause (a) as so re-lettered the following clause shall be inserted namely:-"(b) Section 33B shall come into force on the 15th day of August, 1959."Section 2. - In Section 2. for Clause (g), the following clause shall be substituted, namely:-"(g) "State" means the territories which immediately before the 1st November, 1956 were comprised in the State of Bombay, excluding the territories transferred to the new States of Mysore and Rajasthan under Sections 7 and 10 of the State Reorganisation Act. 1956'.Section 33B. - After Section 33A, the following section shall be inserted namely:-'33-B. Board to cease to operate in certain areas. - With effect from the 15th day of August, 1959, the Board shall cease to function and operate in the areas transferred to the new States of Mysore and Rajasthan under Sections 7 and 10 of the States Reorganisation Act, 1956.'.
