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State of Assam - Section

Section 18 in The Gauhati University Act, 1947

18. Authority over High Schools.

- The University shall exercise no authority over the High School of the State or other Schools of the State except in so far as it may accept or not accept the State School Leaving Certificate or any other certificate as equivalent to the Matriculation in regard to the standard attained and to the subjects presented :Provided that the University shall have jurisdiction over the High School and High Madrassas in Assam till such time as all Schools in Assam are brought under a separate Board of Secondary Education.