Section 10(5) in Bombay Primary Education Act, 1947
(5)Whenever leave is granted to a vice-chairman under sub-section (3) a member shall be elected to be the vice-chairman during the period of such leave.[10A. Authority in place of district school board where there is no district local board. - (1) Notwithstanding anything conbiined in this Act and save as otherwise provided in section 12A, in any district for which a district local board has not been established, the power and duties of the district school board under this Act shall be exercised and performed by such authority as the [State] Government may appoint. The exercise of such powers and the performance of such duties shall be in accordance with such directions as the [State] Government may from time to time give.
