10. Election of Chairman and Vice-Chairman. - (1) Every school board shall elect a Chairman and Vice-Chairman from amongst the members of the board.
(2)A chairman and a vice-chairman shall be removable from office by a resolution passed to that effect, provided that at least two-thirds of the total number of members of the school board vote in favour of such resolution or where the number of such members voting in favour of such resolution is less than two-thirds but more than one-half of the total number of members of the school board, sanction is accorded by the [State] Government for such removal and provided further that before such resolution is passed, the chairman or vice-chairman is given at least two weeks' notice of such resolution and a reasonable opportunely of showing cause why such resolution should not be passed.(3)Every chairman or vice-chairman who, for a continuous period exceeding three months, absents himself from the district without leave of the school board shall cease to be chairman or vice-chairman.(4)No leave shall be granted by the school board under sub-section (3) for a total period exceeding six months during the term of the school board.(5)Whenever leave is granted to a vice-chairman under sub-section (3) a member shall be elected to be the vice-chairman during the period of such leave.[10A. Authority in place of district school board where there is no district local board. - (1) Notwithstanding anything conbiined in this Act and save as otherwise provided in section 12A, in any district for which a district local board has not been established, the power and duties of the district school board under this Act shall be exercised and performed by such authority as the [State] Government may appoint. The exercise of such powers and the performance of such duties shall be in accordance with such directions as the [State] Government may from time to time give.(2)The [State] Government shall maintain such number of primary schools in such district as it may from time to time determine.(3)When a district local board is established for such district, the [State] Government may by order direct that with effect from such date as may be specified in the order, hereinafter in this section referred to as the said date,-(a)such primary schools with their lands, buildings, records and equipment as may be specified in the order shall vest in the district school board constituted for the district,(b)such primary school teachers and other persons as may be specified in the order, who were employed for the purpose of the primary schools maintained by the [State] Government immediately before the said date, shall be taken over and employed by the said district school board, on the same terms and conditions on which they were employed immediately before the said date or on such other terms and conditions, as the [State] Government may direct.]
