Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Section 18] [Entire Act]

State of Maharashtra - Subsection

Section 18(a) in Maharashtra Secondary and Higher Secondary Education Boards Act, 1965

(a)to advice the State Government on matters of policy relating to secondary or higher secondary education in general, and on the following matters in particular: ––
(i)ensuring a uniform pattern of secondary or higher secondary education;
(ii)maintenance of uniform standard of education in secondary schools and junior colleges; (iii) co-ordination between national policies and State policies in secondary or higher secondary education;
(iv)co-ordination between secondary or higher secondary education, university education and primary education;