Section 13(2)(d) in Gujarat Primary Education Act, 1947
(d)to maintain an adequate staff of Assistant Administrative Officers, Supervisors, Attendance Officers, clerks, teachers, inferior servants and other staff as may in the opinion of the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government be necessary;(dd)[ to maintain such number of Vidyasahayaks as may, in the opinion of the State Government or an authorised officer, or as the case may be, be necessary.] [Clause (dd) inserted by Gujarat 3 of 2003, dated 3rd March 2003 (w.r.e.f 11-06-1998)]