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State of Gujarat - Section

Section 71 in Gujarat Primary Education Act, 1947

71. [ Construction of references to District School Board so far as Kutch district is concerned. [Section 71 was inserted by the Gujarat Panchayats (Adaptation of the Bombay Primary Education Act), Order 1963, section 2 (2).]

(1)On and from the date specified under sub-section (1) of section 12, all references to a District School Board 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 shall with effect from the 1st May, 1963 be construed as references to a Taluka Panchayat, District panchayat constituted under the Gujarat Panchayats Act, 1961 (Gujarat VI of 1962), according to the powers, functions and duties of a district panchayat in accordance with an order made by the State Government under sub-section (5) of section 12.
(2)Nothing in section 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 shall apply to a taluka panchayat or district panchayat exercising the powers and performing the functions and duties of a district school board under this Act.][Schedule] [This Schedule was inserted by Gujarat 13 of 1963, section 16.](See Section 68)
Name of the District School Board Name of the District.
1 2
1 The District School Board of Ahmedabad Ahmedabad
2 The District School Board of Jamnagar Jamnagar
3 The District School Board of Rajkot Rajkot
4 The District School Board of Bhavnagar Bhavnagar
5 The District School Board of Junagadh Junagadh
6 The District School Board of Amreli Amreli
7 The District School Board of Surendranagar Surendranagar]