Section 56 in The Gujarat Secondary and Higher Secondary Education Act, 1972
56. Interpretation in case of doubts.
- If any question arises regarding the interpretation of any provision of this Act or any regulation or by-law made thereunder, the matter shall be referred for decision to the State government and shall be so referred to the State Government, if not less than one-third members of the Board so require. The decision of the State Government shall be final.
