Section 1(4) in The Assam Higher Secondary Education Act, 1984
(4)From the date on which this Act comes into force, the Gauhati University or the Dibrugarh University or any other University or any Board of Education shall cease to exercise its jurisdiction over the institutions imparting Higher Secondary Education of P.U. (Pre-University), P.D. (Pre-Degree) courses running in the Colleges under the Gauhati University and the Dibrugarh University respectively recognised by the Government of Assam :Provided that the Gauhati University or the Dibrugarh University or the Board of Secondary Education shall continue to have the same jurisdiction as is now exercised by it over the Colleges/Higher Secondary Schools till such time as the State Government may, by notification in the official Gazette, appoint.
