Section 11 in The Bombay Secondary School Certificate Examination Act, 1948
11. Incorporation of Board.
- The Board shall be a body corporate by the name of the Secondary School Certificate Examination Board and shall have perpetual succession and a common seal and may sue and be sued by the corporate name and shall be competent to acquire and hold property both movable and immovable and to lease, sell or otherwise transfer any movable or immovable property which may have been vested in or been acquired by it and to contract and to all things necessary for the purposes of this Act.
