Section 37 in Maharashtra Secondary and Higher Secondary Education Boards Act, 1965
37. First regulations.
(1)Notwithstanding anything contained in the last preceding section, the first regulations shall be made by the State Government and they shall continue to be in force until new regulations are duly made and sanctioned under the said section.(2)If it shall at any time appear to the State Government that it is expedient to make any new regulation in respect of any of the matters referred to in section 36 or that any regulations referred to in sub-section (1) or made by the State Board under section 36 need to be modified or repealed, either wholly or in part, the State Government may, after consultation with the State Board and by notification in the Official Gazette, make such regulations or modify or repeal any such regulations, either wholly or in part. The regulations so made, modified or repealed shall take effect from such date as the State Government may in such notification specify or if no such date is specified, from the date of publication of the said notification in the Official Gazette except as respects anything done or omitted to be done before such date.
