Section 42 in The Rajasthan Secondary Education Act, 1957
42. Provisions regarding institutions imparting Secondary Education affiliated to the University of Rajasthan.
- Notwithstanding anything contained in this Act or the Ordinance hereby repealed all educational institutions admitted to the privileges of the University in respect of secondary education and situate within the State of Rajasthan shall, in respect of such education, with effect from the date of the 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 University before the said date.
