Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 145] [Entire Act]

State of Gujarat - Subsection

Section 145(12) in Gujarat Panchayats Act, 1961

(12)The Education Committee shall, in the discharge of its functions exercise all the powers and discharge all the duties of the panchayat:Provided that where the Education Committee, exercises the powers and discharges the duties and functions of the District School Board vested in the District Panchayat under the Bombay Primary Education Act, 1947 (6 of 1947), the Committee shall notwithstanding anything contained in the said Act, exercise those powers and discharge those duties subject to the control of the District Panchayat.