70. [ References to District School Board to be construed as references to taluka panchayat and district panchayat. [Section 70 was inserted vide G. O. E. and L. D. No,. Int. 3062-A 1, dated 1st April 1963.]
(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").(2)In section 12, in sub-section (2), for the words "every District school board" substituted the words "such taluka panchayats in a district or as the case may be, such district panchayat as the State Government may determine having regard to the distribution of powers, functions and duties between taluka panchayats and district panchayat under "the said order".(3)Notwithstanding anything contained in section 15 of the Gujarat Panchayats Act, 1961, (Gujarat VI of 1962), the provisions contained 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 not apply to a taluka panchayat or as the case may be, a district panchayat, exercising the powers and performing the functions and duties of a district school board under this Act.]
