Section 18A(5) in Gujarat Primary Education Act, 1947
(5)In the event of any question, dispute or doubt arising as to whether any particular property shall so vest in or be held by or be under the control of the district school board, the authorised municipality or the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government or any particular staff shall be so taken over and employed by any of them or any terms and conditions on which such staff shall be taken over and employed, the matter shall be referred to the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government whose decision thereon shall be final.
