Section 31(4) in The Gujarat Secondary and Higher Secondary Education Act, 1972
(4)Every person who desires to impart secondary education [or higher secondary education] [These words inserted by Gujarat 14 of 2002, dated 6th April, 2002.] by establishing a school, shall, on an application in such form and on payment of such fee as may be prescribed, be entitled to have the name of the school entered in the register, subject to the fulfillment of the conditions prescribed by the Board for registration of secondary schools [or, as the case may be, higher secondary schools] [These words inserted by Gujarat 14 of 2002, dated 6th April, 2002.].
