Section 58(1) in Gujarat Primary Education Act, 1947
(1)There shall be [Board] [This word was substituted for the words 'State board', by the Bombay Adaptation of Laws (State and Concurrent Subjects) Order, 1956.] of Primary Education, consisting of [sixteen] [This word was substituted for the word 'twelve' by Gujarat 13 of 1963, section 11 (1) (i).] members, of whom [eight] [This word was substituted for the word 'six' by Gujarat 13 of 1963, section 11 (1) (ii).] shall be elected by the school, boards in the manner prescribed. The remaining [eight] [This word was substituted for the word 'six' by Gujarat 13 of 1963, section 11 (1) (ii).] of whom not more than [four] [This word was substituted for the word 'three' by Gujarat 13 of 1963, section 11 (1) (iii).] shall be Government officers, shall be appointed by the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government.
