Section 29 in The Bombay Secondary School Certificate Examination Act, 1948
29. First appointment of University representatives.
- The members referred to in paragraph (B) of [sub-section (3) of section 3] [Substituted for 'sub-section (2) of section 3' by Gujarat 6 of 1969, dated 11th April, 1969.] may, on the first constitution of the Board, be nominated by the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government but the members so nominated shall hold office only until they can be replaced by members elected as provided in that paragraph and the members so elected shall hold office so long as the members replaced would have held office had they not been replaced.
