Section 35(7) in The Gujarat Secondary and Higher Secondary Education Act, 1972
(7)Any appointment of a head-master or a teacher made in contravention of the provisions of this section shall be ineffective.Explanation. - For the purpose of sub-section (6), a person shall be said to be related to a member if he is related to him in any of the following capacities, namely:Son, grandson, son-in-law, brother daughter, grand-daughter, wife, nephew, first cousin (paternal or maternal), wife's brother, sister's husband, husband, husband's brother, husband's sister, wife's sister, daughter-in-law, and sister-in-law.
