Section 2 in The Bombay Secondary School Certificate Examination Board (Reconstitution) Order, 1959.
2. Definitions.
- In this Order, unless the context otherwise requires-(a)"Abu area" means the Abu Road taluka of Banaskantha district transferred from the former State of Bombay to the State of Rajasthan;(b)"Act" means the Bombay Secondary School Certificate Examination Act, 1948 ( Bombay Act 49 of 1948);(c)"appointed day" means the 15th day of August, 1959;(d)"Bombay area" means the territories which immediately before the 1st day of November, 1956, were comprised in the State of Bombay excluding the Karnataka area and the Abu area;(e)"existing Corporation" means the Secondary School Certificate Examination Board constituted under the Act and functioning and operating immediately before the appointed day in the areas of the former State of Bombay;(f)"Karnataka area" means the Bijapur, Dharwar and Kanara districts, and the Belgaum district (excluding the Chandgad taluka) transferred from the former State of Bombay to the State of Mysore.
