59. Powers and duties of [***] board. - The powers and duties of the said board shall be as follows, namely: -
(a)to examine and recommend schemes for the organization, co-ordination and expansion of primary education and for the correlation of primary education with the system of education as a whole in the [area to which this Act extends];(b)to advise the [State] Government generally on all matters connected with primary education;(c)to exercise such other powers and to perform such other duties as may be prescribed,[59A. Transitory and special provision on account of re-organization of Bombay State. - (1) Notwithstanding anything contained in this Act, with effect from such date as the State Government may, by notification in the Official Gazette appoint, the existing Board of Primary Education shall stand dissolved and the president and members thereof shall be deemed to have vacated their office; and there shall be constituted a Board of Primary Education for the area to which this Act, extends, consisting of a president and such number of other members, including a Secretary, as the State Government may think fit to nominate.(2)The members so nominated shall, as far as may be, include persons who were members of the Board so dissolved and are, on the date on which such nomination is made, ordinarily residing in the area to which this Act extends.(3)The president and other members nominated under sub-section (1) shall hold office upto and inclusive of the [31st day of December 1964], or until a Board is duly constituted under section 58 whichever is earlier.(4)The provisions contained in sub-sections (3), (4), (5) and (8) of section 58 shall mutatis mutandis apply to the members of the Board constituted under this section.(5)The Board so constituted shall exercise all the powers and perform all the duties of the Board of Primary Education under this Act.][(6) Notwithstanding anything contained in sub-section (1) on the date of the coming into force of this Act in the Saurashtra area and the Kutch area of the State, the Board constituted under this section and existing on the said date shall be deemed to be constituted for the whole of the State:Provided that, having regard to the extension of the jurisdiction of the Board as aforesaid, the State Government may nominate such number of additional members on the Board as it may think fit.]
