Section 32 in The Gujarat Secondary and Higher Secondary Education Act, 1972
32. Maintenance of register upto date.
- It shall be the duty of an officer authorised by the Board in this behalf to make additional entries in the register after the date referred to in sub-section (7) of Section 31 and from time to time to revise all entries and to issue or cancel the certificate of registration in the respect of schools in accordance with the provisions of this Act, the regulations and the directions of the Board.
