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[Cites 0, Cited by 1] [Section 4(10)] [Section 4] [Entire Act]

Bombay Presidency - Subsection

Section 4(10)(a) in Bombay Primary Education Act, 1947

(a)If the term of office of the members of the school board expires during the supersession of the electing district local board or authorised municipality a new school board shall be constituted as provided in sub-sections (1) to (7) until the district local board or authorised municipality as the case may be, is re-established, provided that the members of such school board sbail be nominated by the [State] Government.