Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Assam Secondary Education (Amendment) Act, 1972 23 of 1972 [06 October 1972] CONTENTS 1. Short title, extent and commencement 2. Amendment of Section 13 of Assam Act XXV of 1961 3 . Inclusion of a new section after Section 13 of Assam Act XXV 1961 Assam Secondary Education (Amendment) Act, 1972 23 of 1972 [06 October 1972] PREAMBLE An Act to amend the Assam Secondary Education Act, 1961 (Assam Act No. XXV of 1961) Whereas it is expedient to amend the Assam Secondary Education Act, 1961 (Assam Act XXV of 1961) hereinafter called the principal Act, in the manner hereinafter appearing. It is hereby enacted in the Twenty-third Year of the Republic of India as follows:-- 1. Short title, extent and commencement :- (1) This act may be called the Assam Secondary Education (Amendment) Act, 1972. (2) It shall have the like extent as the principal Act. (3) It shall come into force on such date or dates as the State Government may, by a notification in the official Gazette, appoint. 2. Amendment of Section 13 of Assam Act XXV of 1961 :- In Section 13 of the principal Act,-- (1) Sub-section (i) shall be substituted by the following:-- "(1) to prescribe curriculum, syllabus, and course of instruction for High Schools, Higher Secondary Schools and High Madrassas," (2) Sub-section (viii) shall be substituted by the following:-- "(viii) to prescribe and select text books and supplementary books." 3. Inclusion of a new section after Section 13 of Assam Act XXV 1961 :- After Section 13 of the principal Act, following shall be added as a new Section 13A. "13A. It shall be the endeavour of the Board to prepare and publish text books and supplementary books through the Assam State Text Book Production and Publication Corporation Ltd., a State Government undertaking from such date or dates after the Corporation is registered under the Indian Companies Act, 1956 as may be notified by the State Government in the official Gazette. If, however, the Assam State Text Book Production and Publication Corporation Ltd., fails to prepare and publish text books and supplementary books within a reasonable period, the Board will have freedom to prepare and publish them through any other agencies or under its own control giving proper notice to the Assam State Text Book Production and Publication Corporation Ltd.