Section 20(1) in Gujarat Primary Education Act, 1947
(1)Every district school board with the approval of the [State] [This word was substituted for the word-Provincial' by the Adaptation of Laws Order, 1950.] Government and every authorised municipality shall maintain an adequate staff of Assistant Administrative Officers, Supervisors, Attendance Officers, clerks, primary school teachers and inferior servants and other staff (including engineering 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 for the administration, management and control of approved schools within its area [or for enabling a Primary School Panchayat constituted under Section 36B to discharge its functions under this Act.] [These words, figures and letter were added by Bombay 67 of 1954, section 2.]
