Section 56(1) in Gujarat Primary Education Act, 1947
(1)If in the opinion of the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government a school board is not competent to perform or is not properly performing the duties imposed on it by or under this Act or the rules or regulations made thereunder or exceeds or abuses its powers, or is acting or has acted contrary to the provisions of this Act, or the rules or regulations made thereunder it may by an order published in the Official Gazette with the reasons for making it either-(a)dissolve the Board or(b)supersede it, for a period to be specified in the order. [Such period may be longer than the term for which the members of the school board would have held office under section 4 if the school board had not been superseded under this section.] [These words and figures were added by Bombay 24 of 1956, Section 6.]
