Section 12(3)(b) in Bombay Primary Education Act, 1947

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Bombay Presidency - Subsection

Section 12(3)(b) in Bombay Primary Education Act, 1947

(b)For the purposes of clause (a) the State Government, having regard to the functions ad duties of a taluka panchayat and a district panchayat in the sphere of primary education under Schedule II and Schedule III to the Gujarat Panchayats Act, 1961, (Gujarat VI of 1962), may by an order in writing direct-

(i)that the primary schools with their lands, buildings, records and equipment and all other properties moveable or immoveable vesting in it or held by it or under its control shall vest in, be held by or be under the control of a taluka panchayat or district panchayat or district panchayat as may be specified in the order; and

(ii)that such of the powers, functions, and duties of a district school board under this Act shall be exercised and performed by a taluka panchayat or district panchayat as may be specified in the order.]

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Bombay Presidency - Subsection

Section 12(3)(b) in Bombay Primary Education Act, 1947