Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 63(2)] [Section 63] [Entire Act]

State of Gujarat - Subsection

Section 63(2)(f) in Gujarat Primary Education Act, 1947

(f)[ the rates of subscriptions and contributions and other conditions of the Provident Fund established for the staff maintained by district school board [****] [These clauses were substituted for the original clause (f) by Bombay 46 of 1951, Section 4.]
(fa)the conditions of gratuities and pensions for the staff [****] [The words 'and teachers' were deleted, by Bombay 33 of 1953, section 4 (iii).] referred to I clause (f);]
(fb)[ the powers and functions to be performed by the State Level Committee namely Vidyasahayak Committee; [Inserted by Gujarat 3 of 2003, dated 3rd March 2003 (w.r.e.f 11-06-1998)]
(fc)the powers and functions to be performed by the Village Education Committee and Village School Construction Committee;
(fd)the persons of which Selection Committees shall consists of;
(fe)the qualifications for appointment as Vidyasahayak;
(ff)the manner and criteria for selection of candidates for appointment as Vidyasahayak;
(fg)making of Vidyasahayak Scheme from time to time;
(fh)the form of contract of appointment to be entered into by a Vidyasahayak and terms and conditions of such appointment to be contained in such contract;
(fi)the duties of Vidyasahayak;]