The University Of Calcutta ( Matriculation Examination ) Act, 1951

West Bengal Act XXX of .1951 
West Ben. 
Act XVIII 
of 1951. 
II of 1857. 
VIII of 
1904. 
THE UNIVERSITY OF CALCUTTA (MATRICULATION 
EXAMINATION) ACT, 1951. 
[Passed by the West Bengal Legislature.] 
[Assent of the Governor was first published in the Calcutta Gazette, Extra-
ordinary, of the 2nd November, 1951.] 
An Act to provide for the discontinuance of the Matriculation 
Examination of the University of Calcutta. 
WHEREAS it is expedient that with effect from the year 
1952 the University of Calcutta shall not hold the Matricula-
tion Examination or any examination equivalent thereto; 
It is hereby enacted as follows :- 
1. (1) This Act may be called the University of Calcutta Short title 
(Matriculation Examination) Act, 1951. 	 and com- 
mence- 
(2) It shall come into force on such date as the State meat. 
Government may, by notification in the Official Gazette, 
appoint. 
2. In this Act,— Definitions. 
(a) "Matriculation Examination" means the examination 
commonly known as the Matriculation Examina-. 
tion of the University of Calcutta; and 
(b) "University of Calcutta" means— 
(i) prior to the appointed day referred to in clause (b) 
of section 2 of the Calcutta University Act, 
1951, the University of Calcutta as constituted 
under the Calcutta University Act, 1857 and the 
Indian Universities Act, 1904, 
(ii) and thereafter, the University of Calcutta as 
constituted under the Calcutta University Act, 
1951. 
3. Notwithstanding anything to the contrary in any other 
law, with effect from the year 1952,— 
the University of Calcutta shall not hold or cause to 
be held the Matriculation Examination, or any 
other examination equivalent thereto ; and 
(ii) the Board of Secondary Education shall annually or 
at such intervals as it thinks fit, hold its Final 
Examination, qualifying for admission to a course 
of study instituted by the University of Calcutta. 
Price—Indian, arenas 2; English, 3d. 
A -5M. 
(i) 
University 
of Calcutta 
not to 
hold 
Matricula-
tion or 
equivalent 
examina-
tion and 
Board of 
Secondary 
Education 
to hold its 
Final 
Examina-
tion. 

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