Section 10A(3) in Gujarat Primary Education Act, 1947
(3)When a district local board is established for such district, the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may by order direct that with effect from such date as may be specified in the order, hereinafter in this section referred to as the said date,-(a)such primary schools with their lands, buildings, records and equipment as may be specified in the order shall vest in the district school board constituted for the district,(b)such primary school teachers and other persons as may be specified in the order, who were employed for the purpose of the primary schools maintained by the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government immediately before the said date, shall be taken over and employed by the said district school board, on the same terms and conditions on which they were employed immediately before the said date or on such other terms and conditions, as the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may direct.]
