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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Gujarat - Subsection

Section 23(1) in Gujarat Primary Education Act, 1947

(1)There shall be a staff selection committee for every [authorised municipality ad for every district within the jurisdiction of a district panchayat] [These words were substituted for the words 'District school board or authorized municipality' by the Gujarat Panchayats (Adaptation of the Bombay Primary Education Act) Order, 1963.].