Section 42(2) in Gujarat Primary Education Act, 1947
(2)Nothing in this Section shall affect the claim of any authorised municipality to any annual grant which at the time of this Act comes into force is being paid to it as a local authority under the Bombay Primary Education Act, 1923 (Bombay IV of 1923), by the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government for the purposes of primary education:Provided that, if the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government considers that the Primary education fund of an authorised municipality has been or is about to be misused or misapplied, it may call upon such authorised municipality for an explanation of such misuse or misapplication; and if not satisfied with the explanation given may make such reduction in the grants payable to such authorised municipality as it may deem proper.
