Section 23(3) in Gujarat Compulsory Primary Education Act, 1961
(3)A local authority which is an authorised Municipality as defined in clause (6) of section 2 of the Bombay Primary Education Act, 1947 (Bombay LX1I of 1947) or a Municipal Corporation, may delegate the powers conferred on it by or under this Act to its School Board under sub-section (2); and such School Board may in turn delegate all or any of such powers to its Administrative Officer or any other of its officers or to any of its members.
