Section 2(h) in The Bombay Secondary School Certificate Examination Act, 1948
(h)"recognised high School" means a high school recognised by the [Director of Education] [These words were substituted for the words 'Director of Public Instructions' by Bombay 56 of 1953, section 2 (ii).], Gujarat [State] [These words were substituted for the word 'Province' by the Adaptation of Laws Order, 1956.], or an officer authorised by him in this behalf or a high school registered by any University established by law in the [State] [These words were substituted for the word 'Province' by the Adaptation of Laws Order, 1956.] [and includes a recognised post basic school] [These words were inserted by Gujarat 56 of 1963, section 3 (i) (w.e.f. 31-12-1963).];(hh)[ "recognised post basic school" means a post basic school recognised by the Director of Education, Gujarat State or an officer authorised by him in this behalf; [Clauses (hh) and (hhh) were inserted, by Gujarat 56 of 1963, section 3(ii) (w.e.f. 31-12-1963).](hhh)"secondary teachers" include teachers imparting instruction in recognised post basic schools;]
