Section 30 in Himachal Pradesh Board of School Education Act, 1968
30. Consequences to ensue on commencement of the Act.
- As from the date specified for the establishment of the Board in the notification under sub-section (1) of section 3, the following provisions shall have effect, namely:-(i)notwithstanding anything contained in this Act, all educational institutions admitted to the privileges of the Punjab University, Chandigarh in respect of secondary education and situated within Himachal Pradesh shall, in respect of such education, with effect from the date of commencement of this Act, be deemed to be admitted to the privileges of the Board, and the Board shall, as far as possible and consistent with this Act, admit such institutions to all such privileges in respect of secondary education as they had from the Punjab University, Chandigarh before the said date; and(ii)notwithstanding anything contained in this Act or the Regulations made thereunder, the Board shall provide for such period, and in such manner, as may be prescribed, for the instructions, teaching and training of students of institutions situated within Himachal Pradesh and admitted to the privileges of the Punjab University, Chandigarh, who before the date of the commencement of this Act were studying or were eligible for the examination of the said University in secondary education and for the examination of such students and others in accordance with the courses of studies of the said University.
