Section 3A in Maharashtra Secondary and Higher Secondary Education Boards Act, 1965
3A. Power of State Government to amend First Schedule.
The State Government may, from time to time, by notification in the Official Gazette, constitute any new Division under this Act, by such name, for such area and with effect from such date as may be specified by it, and insert necessary entries in the First Schedule; and may for that purpose or any other purposes specified in that behalf diminish, increase or alter the area of any existing or new Division, by suitably amending the Schedule, by the said notification, and thereupon the entries in the said Schedule shall stand amended accordingly.
