- Subject to the provisions of this act and the Rules made thereunder, the Board shall have the following powers and functions in respect of primary schools within the district, namely:-(a)administration, control and management of all primary schools transferred to it for the said purposes by the State Government or by any local authority and of, the schools established by it;(b)preparation of plans for the development of education in primary schools;(c)implementation of such of the aforesaid ??? as are approved by the State Government;(d)allocation of Government; grant in aid among the primary schools; and(e)such other functions as may be prescribed.
