Section 55 in The Gujarat Secondary and Higher Secondary Education Act, 1972
55. Power of the Board to make by-laws.
- The Board may make by-laws consistent with this Act and the regulations made thereunder to provide for all or any of the following matters:(a)the procedure to be followed at the meetings of the Board and the Committees appointed by it and the number of members required to form a quorum at such meetings;(b)the travelling and daily allowances which may be drawn by members of the Board or any committee;(c)any other matter solely concerning the Board and its Committees not provided for by this Act or the regulations made thereunder.
