Section 55(1) in Gujarat Primary Education Act, 1947
(1)The [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950] Government may, from time to time cause enquiry to be made by any of its officers in regard to any authorised municipality or school board on matters connected with primary education concerning them or any matter with respect to which the sanction, approval, consent or order of the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government is required by or under this Act.
