Section 69(2) in Bombay Primary Education Act, 1947
(2)Save as otherwise expressly provided in this Act, anything done or action taken under the Act so repealed shall, in so far as it is not inconsistent with the provisions of this Act, be deemed to have been done or taken under this Act, and shall continue in force until it is superseded by anything done or action taken under this Act.][70. References to District School Board to be construed as references to taluka panchayat and district panchayat. - (1) Subject to the provisions of sub-section (2) in this Act except in sections 2 (10), 3 (1), 4, 5, 6, 6-A, 7, 7-A, 8, 9, 9-A, 10, 10-A, 11, 14, 41(1), 42, 43, 44(2) (d) and 57 all references to a District School Board shall be with effect on and from the 1st April, 1963 shall be construed as references to a taluka panchayat or district panchayat constituted under the Gujarat Panchayats Act, 1961, (Gujarat VI of 1962), according as the powers, functions and duties of a District School Board vest in the taluka panchayat or as the case may be, district panchayat, in accordance with an order made under sub-section (2) of section 155 of the Gujarat Panchayats Act, 1961 (Gujarat VI of 1962), (hereinafter referred to as the "said order").
