Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Chhattisgarh Madarsa Board (Sanshodhan) Act, 2007 12 of 2007 [06 September 2007] CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 8 Chhattisgarh Madarsa Board (Sanshodhan) Act, 2007 12 of 2007 [06 September 2007] An Act to amend the Chhattisgarh Madarsa Board Adhiniyam, 1998. Be it enacted by the Chhattisgarh Legislature in the Fifty-Eighth Year of the Republic of India as follows:-- ** Published in the Chhattisgarh Rajpatra (Asadharan) dated 18-9-2007 Page 510(1). 1. Short Title And Commencement :- (1) This Act may be called the Chhattisgarh Madarsa Board (Sanshodhan) Act, 2007 (2) It shall be deemed to have come into force retrospectively with effect from 9th March, 2006. 2. Amendment Of Section 8 :- In Section 8 of the Chhattisgarh Madarsa Board Adhiniyam, 1998 (No. 31 of 1998) (hereinafter referred to as the Principal Act),-- for clause (f) of sub-section (2) of Section 8 of the Principal Act, the following shall be substituted, namely :-- "To prescribe the syllabus for primary (Class I to V), middle (Class VI to VIII) standard, Urdu Adeeb, Urdu Mahir, Urdu Moailim, Moulvi, (High School), Aalim (Higher Secondary) High School and Higher Secondary correspondence courses of Madarsa Education, and to arrange for the conduct of their examinations and to award certificates,"