Section 19(1) in The Bombay Secondary School Certificate Examination Act, 1948
(1)The [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may appoint such other officers and servants as may be required to enable the Board to discharge its functions under this Act:[Provided that the State Government may by order delegate to the Chairman or to the Secretary the power of appointing such classes of servants as may be specified in the order.] [This proviso was added by Bombay 56 of 1953, section 6.]
