Section 3(1) in The Gujarat Secondary and Higher Secondary Education Act, 1972
(1)With effect on and from such date as the State Government may, by notification in the Official Gazette notify in this behalf, there shall be established for the purposes of this Act a Board to be called the Gujarat Secondary [and Higher Secondary] [These words inserted by Gujarat 14 of 2002, dated 6th April, 2002.] Education Board. The Board shall be a body corporate and have perpetual succession and a common seal and may by the said name sue and be sued and shall be competent to acquire, hold and dispose of property, both movable and immovable, and to contract and to do all things necessary for the purposes of this Act.
