Section 56(4) in Gujarat Primary Education Act, 1947
(4)If, after an enquiry is made, the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government so directs, the period of supersession with all the consequences aforesaid shall, from time to time, be continued by an order published as aforesaid until such date as may be fixed, by the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government for the re-establishment of the board.
