Section 44 in The Rajasthan Secondary Education Act, 1957
44. Power to remove difficulties.
- If any difficulty arises as to the first constitution of the Board or otherwise in first giving effect to the provisions of this Act, the State Government, as occasion may require, may by order do anything which appears to it necessary for the purpose of removing the difficulty.The First Schedule[See Section 40(1)]Amendments in the University of Rajasthan ActSection (2). - (1) in clause (d) the words "recognised schools" shall be omitted.(2)In clause (k) the words "or school" and "or recognised by" shall omitted.Section 4. - (1) In clause (1A) the words "recognised schools" shall be omitted.(2)In clause (4A) the words "High Schools" shall be omitted.(3)In clause (7) the words "recognised schools" shall be omitted.(4)Clause (9) shall be omitted.Section 5. - For the words "or High Schools recognised by" the words "affiliated to" shall be substituted.Section 8. - (1) For clauses (a), (b) and (c) of sub-section (1) the following shall be substituted, namely:-"(a) affiliated colleges, and(b)approved institutions."(2)In sub-section (2) the words "and recognised High Schools" shall be omitted.Section 12. - In clause (i) the words "recognised school" shall be omitted.Section 17. - Clause (vi) shall be omitted.Section 18. - Clause (xxiv) of sub-section (1) shall be omitted.Section 21. - In clause (v) of sub-section (1) the words "other than Intermediate Colleges" shall be omitted.Section 22. - (1) In clause (i) the word "schools" shall be omitted.(2)In clause (1) before the word "colleges" the word "affiliated" shall be inserted and the words and figures "and of those teaching the IX and X classes in High Schools" shall be omitted.Section 23. - In clause (v) of sub-section (1) the words "or recognised school" shall be omitted.Section 24E. - (1) Sub-section (5) shall be omitted.(2)Clause (vii) of sub-section (8) shall be omitted.(3)In the Explanation the words "a recognised High School" shall be omitted.Section 24G. - The whole section shall be omitted.Section 24H. - The whole section shall be omitted.Section 24J. - (1) In sub-section 91) the word "recognition" wherever occurring and the word "schools" shall be omitted.(2)For sub-section (2), the following shall be substitute namely:-"(2) The Board shall appoint two Committees consisting of five members each, one to deal with applications for affiliation of colleges and the other to deal with applications for approval of institutions. The Committees shall be appointed for a period of three years."(3)For sub-section (3), the following shall be substituted, namely:-"(3) Subject to approval by the Syndicate, the Board may make rules for the approval and affiliation of institutions and colleges."Section 24M. - (1) For the word "recognition" the word "approval" shall be substituted.(2)For the words "as a post-graduate college, degree or intermediate college or a High School", the words "as a post- graduate or a degree college" shall be substituted.(3)The word "or school" shall be omitted.Section 27. - In clause (7) the words "High School and' shall be omitted.Section 29. - In clause (8) the words "and recognised high schools" shall be omitted.The Second Schedule[See Section 40 (2)]Amendments in the statutes of the University of RajasthanStatute 17. - In sub-clause (ii) of clause (2) for the words "or recognised High School", the words "or a high school recognised by the Board of Secondary Education for Rajasthan" shall be substituted.Statute 25. - (1) In sub-statute (3)-(a)in clause (a) the words "for any examination up to and inclusive of the Intermediate examination for more than two years consecutively and" shall be omitted.(b)in clause (b) the words "two or" shall be omitted.(2)In sub-statute (5) the word "school" shall be omitted.(3)In sub-statute (9) the word "Except in the case of the High School and intermediate examinations" shall be omitted.Statute 37A. - (1) In sub-statute (1)-(a)the words "High Schools" shall be omitted.(b)clause (a) shall be omitted.(c)in clause (b) the words "Intermediate and" shall be omitted.(d)in clause (d) the words "High Schools and" shall be omitted.(2)In sub-statute (2)-(a)clause (a) shall be omitted.(b)in clause (b) the words "Intermediate and" shall be omitted.(c)in clause (e) the words "one person for High Schools" and the words "intermediate and" shall be omitted.Statute 38. - The whole shall be omitted.Notifications[Notification dated 21-5-1965, published in Rajasthan Gazette part IV-C, dated 17- 6-1965.]In exercise of the powers conferred by clause (k) of Section 2 of the Rajasthan Secondary Education Act, 1957 (Rajasthan Act 42 of 1957), the State Government hereby directs that the following special courses of study with reference to which the Board of Secondary Education for Rajasthan, Ajmer has conducted examinations from 1st day of March, 1962 shall be included and shall be deemed to have been included in Secondary Education as defined therein, namely:-(i)Praveshika; and(ii)Upadhaya, examination in Sanskrit.[Notification dated August 27, 1957, published in Rajasthan Rajpatra, part 1(b), dated September 12, 1957, page 340]In exercise of the powers conferred by Section 5 of the Rajasthan Secondary Ordinance, 1957 (Rajasthan Ordinance 5 of 1957), the Government of Rajasthan is hereby pleased to notify that the headquarters of the Board of Secondary Education for Rajasthan established under section 3 of the said Ordinance shall be at Jaipur for the time being.[Notification dated December 19, 1957, published in Rajasthan Rajpatra, part 1(b), dated January 2, 195S, page 962-963]In exercise of the powers conferred by Section 3 and 5 of the Rajasthan Secondary Education Act, 1957 (Rajasthan Act 42 of 1957), the State Government does hereby establish a Board of Secondary Education for Rajasthan which shall be called the Board of Secondary Education, Rajasthan and the headquarters of the said Board shall be at Jaipur.
