Section 2(j) in The Maharaja Sayajirao University of Baroda Act, 1949
(j)`registered graduate' means a graduate registered under the provisions of this Act;(ja)[ `secondary school' means a high school which has been recognised as a full fledged high school by the [Director of Education,] [These clauses were inserted by Bombay 52 of 1950, Section 2 (c).] [Gujarat State] [These words were substituted for the words 'Bombay State' by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.], or by an officer authorised by him in this behalf;(jb)`secondary teachers' means such class of teachers imparting instruction in secondary schools as may be declared to be secondary teachers by the Statutes;]
