Section 18(2) in Gujarat Primary Education Act, 1947
(2)Subject to the provisions of this Act and the rules made thereunder, a municipal school board shall perform the following duties and functions, namely:-(a)to prepare schemes to be submitted by the authorised municipality to the [State] [This word was substituted for the word Provincial' by the Adaptation of Laws Order, 1950.] Government for expansion of primary education and to carry out the provisions of such scheme;(b)to disburse monies from the primary education fund in accordance with the budget sanctioned by the authorised municipality;(c)to perform the duties and functions specified in Clauses (f) to and (1) and (n) of sub-section (2) of section 13;(d)to perform such other duties and functions as may be prescribed;
