Section 4(4) in Gujarat Primary Education Act, 1947
(4)Of the members appointed by the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government under sub-section (2) one shall be an officer of the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government; and the remaining shall be persons (i) who shall have passed the matriculation examination or shall possess any other equivalent or higher educational qualification which the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may specify in this behalf or (ii) who have had experience of the system or institutions of primary education.
