Section 1 in The Meghalaya Board of School Education Act, 1973
1. Short title, extent and commencement.
(1)This Act may be called the Meghalaya Board of School Education Act, 1973.(2)It extends to the whole of Meghalaya.(3)It shall come into force on such date as the State Government may, by notification in the Official Gazette, appoint.(4)From the date on which this Act comes into force, the Board of Secondary Education, Assam, shall cease to exercise its jurisdiction over the educational institutions in the State of Meghalaya :Provided that the Board of Secondary Education, Assam, shall continue to have the same jurisdiction as now exercised by it in the State of Meghalaya over the High and Higher Secondary Schools till such time as the State Government, by a notification in the Official Gazette, may appoint.
