Section 14 in The Gujarat Educational Institutions (Regulation) Act, 1984
14. Transitory provision.
- Notwithstanding anything contained in the second proviso to clause (a) of sub-section (2) of section 3, no existing educational institution maintained by a person deemed to have been authorised under the said second proviso shall be entitled to send candidates to an examination to be held by the Board in the academic year of 1983-84 and thereafter, unless such existing educational institution is receiving aid out of State funds.
