Section 17(33) in The Gujarat Secondary and Higher Secondary Education Act, 1972
(33)to deal with according to the prescribed procedure, cases of use of unfair means in relation to the [Secondary School Certificate Examination, the Higher Secondary School Certificate Examination] [Substituted for 'Secondary School Certificate Examination' by Gujarat 14 of 2002, dated 6th April, 2002.] and other examinations or administrations of a registered school;
