Section 37 in The Gujarat Secondary and Higher Secondary Education Act, 1972
37. Certain contracts null and void.
- Every contract between a registered private secondary7 school and a person in service of such school as a head-master, a teacher or a member of non-teaching staff, whether made before or after the appointed day shall, to the extent that it takes away any right conferred on such person by or under this Act, be null and void.
