Section 4(5) in Bombay Primary Education Act, 1947
(5)(a)The members other than those appointed by the [State] Government shall be elected by the district local board or the authorized municipality as the case may be:Provided that where approved schools within the area of any non-authorised municipalities are controlled by the district school board or the authorised municipality, not more than two of such members as may be determined by the [State] Government from time to time shall be elected in the manner prescribed by the said non-authorised municipalities, or the district school board or municipal school board, as the case may be.(b)Members elected under this sub-section shall not necessarily be members of the electing local authority.[(c) Notwithstanding anything contained in this sub-section, in the case of a district local board or authorised municipality the term of office of the member or councillors of which expires on or before the 31s1 day of July 1949, the election of the members of the school board shall not be held by such district local board or authorised municipality, as the case may be, until, after the new district local board or the authorised municipality, has been constituted.][(6) Of the members elected by the district local board or by the authorised municipality such member not exceeding two as may be prescribed shall be from amongst the Scheduled Castes and the Scheduled Tribes.]
