Section 4(7) in Bombay Primary Education Act, 1947
(7)Members elected under sub-section (5) shall have passed the primary school certificate examination or shall possess such other equivalent or higher educational qualification as may be prescribed:Provided that persons from amongst [the Scheduled Castes and the Scheduled Tribes] shall be eligible for being elected as members, if they shall have passed at least the primary fourth standard examination:Provided further that out of the seats of the members to be elected by the district local board or the authorized municipality not less than three shall be reserved in the prescribed manner for persons [who have passed the matriculation or the second year training certificate examination or who possess any other equivalent or higher educational qualification which the [State] Government may specify in this behalf][Explanation : - For the purposes of sub-sections (6) and (7), "Scheduled Castes" and "Scheduled Tribes" means those Scheduled Castes and Scheduled Tribes which arc deemed to be Scheduled Castes and Scheduled Tribes in relation to the [State of Gujarat] under Article 341 or Article 342, as the case may be, of the Constitution.]
