Section 18(1) in Gujarat Primary Education Act, 1947
(1)Subject to the provisions of this Act and the rules made thereunder, the municipal school board shall be responsible for the management and control of all primary schools which vest in the authorised municipality and for the control of all other approved schools within the area of the authorised municipality excepting such as are maintained by the [State] [This word was substituted for the word Provincial' by the Adaptation of Laws Order, 1950.] Government; and the board shall exercise such powers and perform such duties and functions of the authorised municipality in respect of primary education as may be prescribed.
