Section 3 in Himachal Pradesh Board of School Education Act, 1968
3. Incorporation of the Board.
(1)The Government shall establish, by [notifications] [The Board established vide Not. No. 3-1/69 Edu. (U & B) dated 3-7-1969.] in the Official Gazette, a Board of School Education for Himachal Pradesh with effect from such date as may be specified in the notification.(2)The Board shall be a body corporate by the name of the Board of School Education for Himachal Pradesh and shall have perpetual succession and a common seal with power to acquire and hold property both movable and immovable, and, subject to the provisions made under this Act, to transfer any property held by it and to contract and to do all other things necessary for the purposes of its constitution and may sue or be sued in its corporate name.
