Section 23(5) in Bombay Primary Education Act, 1947
(5)The school board or the authorised municipality or the Administrative Officer as the case may be, shall make appointments of the candidates, so selected in accordance with the directions given by the staff selection committee.[23A. Vidyasahayaks. - (1) For selection of Vidyasahayaks there shall be a Selection Committee -(a)for every district, consisting of such persons as may be prescribed;(b)for the area of every authorised municipality, consisting of such persons as may be prescribed;(c)for recognised private primary schools consisting of such persons as may be prescribed;
