68. [ Validating provisions in respect of certain district school boards. [Section 68 and 69 was inserted by Gujarat 13 of 1963 section 16.]
(1)If by virtue of the extension of the Bombay Land Revenue Code, 1879, (Bombay V of 1879), to the Saurashtra area of the State by the Bombay Land Revenue Code (Extension to Saurashtra area) Ordinance, 1959 (Bombay Ord. No. II of 1959), and reconstitution of the districts specified in column 2 of the Schedule under Government of Bombay, Revenue Department Resolution No. TLC-3858-C, dated the 19th June 1959 any scheduled district school board has transferred-(a)any primary schools and other properties, movable and immovable, which were vested in or held by it or were under its control before such reconstitution,(b)any primary school teachers and other persons as were employed by or under it before such reconstitution,(c)any of its assets and liabilities held or incurred before such reconstitution, to any other scheduled district school board and the latter has taken over the primary schools, properties, primary teachers, persons, assets and liabilities so transferred, such transfer and taking over shall be valid and shall be deemed always to have been valid and such not be called in question merely on the ground that such transfer and taking over was not authorized under the provisions of this Act, or the Saurashtra Primary Education Act, 1956, (Saurashtra Act XXXIII of 1956), as then in force; and accordingly all jurisdiction and powers exercised, functions performed and duties discharged and any other thing done or action taken before the coming into force of the Bombay Primary Education, (Gujarat Extension and Amendment) Act, 1963 (Gujarat XIII of 1963) by a scheduled district school board in respect of such primary schools, properties, primary, teachers, persons, assets and liabilities shall be valid ad shall not be called in question merely on the ground aforesaid:Provided that in the case of primary teachers and persons so taken over, nothing in this sub-section shall affect the terms and conditions of service as were applicable to them immediately before such taking over.(2)Notwithstanding anything contained in this Act or the Saurashtra Primary Education Act, 1956, (Saurashtra Act XXXIII of 1956), each of the scheduled district school boards shall be deemed to have been validly constituted for the district specified against it in column 2 of the schedule from the date of the reconstitution of the district under the aforesaid notification and the terms of office of the members thereof holding office immediately before the date of the commencement of the Bombay Primary Education, (Gujarat Extension and Amendment) Act, 1963, (Gujarat XIII of 1963), shall continue under this Act until the schedule district school board is constituted under section 4 or the expiry of one year from the said date, or the coming into force of section 155 of the Gujarat Panchayats Act, 1961, (Gujarat VI of 1962), whichever is earlier.Explanation. - For the purpose of this section, a schedule district school board means a district school board specified in column 1 of the Schedule.
