Section 34(2) in The Gujarat Secondary and Higher Secondary Education Act, 1972
(2)Subject to sub-section (1), the Board shall by regulations regulate the recruitment and conditions of service including conduct and discipline of persons appointed as headmaster, teachers and members of non-teaching staff of registered private secondary schools [or registered private higher secondary schools] [These words inserted by Gujarat 14 of 2002, dated 6th April, 2002.] in the State:Provided that, the conditions of service applicable immediately before the appointed day to the guaranteed staff shall not be varied to their disadvantage except with the previous approval of the State Government:Provided further that, it shall be lawful for any registered private secondary school [or registered private higher secondary school] [These words inserted by Gujarat 14 of 2002, dated 6th April, 2002.] imparting post basic education to make, with the previous approval of the Board, additional regulations, consistent with the basic nature and concept of post basic education and not inconsistent with the regulations made by the Board for regulating the conditions of service of persons appointed as headmaster, teachers and members of non-teaching staff of that school.
