18. Powers, duties and functions of Municipal School Boards.
(1)Subject to the provisions of this Act and the rules made thereunder, the municipal school board shall be responsible for the management and control of all primary schools which vest in the authorised municipality and for the control of all other approved schools within the area of the authorised municipality excepting such as are maintained by the [State] [This word was substituted for the word Provincial' by the Adaptation of Laws Order, 1950.] Government; and the board shall exercise such powers and perform such duties and functions of the authorised municipality in respect of primary education as may be prescribed.(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;(3)The municipal school board shall, with the sanction of the Director, make regulations laying down the days, the time and the periods on each day during which a child shall be present for instruction at an approved school.[D. Merged Areas.] [This heading and Section 18A were inserted by Bombay 46 of 1949, section 6.]
