Section 17(1) in The Gujarat Secondary and Higher Secondary Education Act, 1972
(1)to advise the State Government on reference made to it or on its own motion on matters of policy relating to secondary education [and higher secondary education] [These words inserted by Gujarat 14 of 2002, dated 6th April, 2002.] in general, and on the following matters in particular, namely:-(a)evaluation of suitable patterns of secondary education [and higher secondary education] [These words inserted by Gujarat 14 of 2002, dated 6th April, 2002.];(b)prescription and maintenance of educational standards for such patterns of secondary education [and higher secondary education] [These words inserted by Gujarat 14 of 2002, dated 6th April, 2002.];(c)integration of national and State policy in respect of secondary education [and higher secondary education] [These words inserted by Gujarat 14 of 2002, dated 6th April, 2002.];(d)matters pertaining to educational planning, programme and organisation;
