Section 6 in The Bombay Secondary School Certificate Examination Board (Reconstitution) Order, 1959.
6. Apportionment of the Fund of the existing Corporation.
- The balance standing to the credit of the Fund of the existing Corporation maintained under Section 25 of the Act, on the 31st December, 1957 and struck after deducting all liabilities of that Fund up to that date including the liabilities arising out of, or in connection with, any Secondary School Certificate Examination held before that date, shall be divided amongst the Government of Mysore, the Government of Rajasthan and the existing Corporation in the ratio which the number of candidates registered at the Secondary School Certificate Examinations held during the period from March 1949 up to and inclusive of October, 1957 from the recognised high schools situated in the Karnataka area, the Abu area and the Bombay area bear respectively to the total number of candidates registered at the said examinations.
