Section 57(1) in The Gujarat Secondary and Higher Secondary Education Act, 1972
(1)With effect on and from the date on which the Board is constituted under Section 3 for the first time (hereinafter referred to as "the said date") the Bombay Secondary School Certificate Examination Act, 1948 shall stand repealed and the Gujarat Secondary School Certificate Examination Board constituted thereunder, (hereinafter in this section referred to as "the dissolved Board") shall stand dissolved and all members thereof shall vacate office.
