20. District school board, authorised municipality to maintain adequate staff, pay, etc.
(1)Every district school board with the approval of the [State] [This word was substituted for the word-Provincial' by the Adaptation of Laws Order, 1950.] Government and every authorised municipality shall maintain an adequate staff of Assistant Administrative Officers, Supervisors, Attendance Officers, clerks, primary school teachers and inferior servants and other staff (including engineering staff), as may in the opinion of the [State] [This word was substituted for the word-Provincial' by the Adaptation of Laws Order, 1950.] Government be necessary for the administration, management and control of approved schools within its area [or for enabling a Primary School Panchayat constituted under Section 36B to discharge its functions under this Act.] [These words, figures and letter were added by Bombay 67 of 1954, section 2.](1A)[ Every district school board, and every authorised municipality and recognised private primary school shall, with the approval of the State Government or of an authorised officer, maintain such number of Vidyasahayaks as may, in the opinion of the State Government or an authorised officer, as the case may be, be necessary.] [Sub-section (1A) inserted by Gujarat 3 of 2003, dated 3rd March 2003 (w.r.e.f 11-06-1998)](2)The staff maintained under sub-section (1) shall be servants of the district school board or of the authorised municipality, as the case may be, and shall receive their pay, allowances, [***] [The words 'provident fund' were deleted by Bombay 46 of 195 1, Section 2 (1).] gratuities and pensions from its primary education fund. [Such staff maintained by a district school board shall receive their provident fund from the provident fund from fund established under section 46A and the primary school teachers maintained by an authorized municipality shall receive their provident fund from the primary education fund.] [This portion was added by Bombay 33 of 1953, section 2(i).](2A)[ The rates of subscriptions and contributions and other conditions of the provident fund established by the [State] [This sub-section was inserted by Bombay 46 of 1951, section 2(2).] Government under section 46A of the members of the staff maintained by the district school board [***] [The words 'and for the primjary school teachers maintained by authorized municipalities' were deleted by Bombay 33 of 1953, section (ii).] shall be such as may be prescribed.] [This sub-section was inserted by the Gujarat Panchayats (Adaptation of the Bombay Primary Education Act), Order 1963, section 2 (1).](3)The rates of the pay and allowances and terms of employment in respect of [all the members of the staff maintained by a district school board and of the primary school teachers maintained by an authorised municipality] [These words were substituted for the words, brackets figures and letter 'the staff and teachers referred to in sub-section (2A)' by Bombay 33 of 1953, section 2(iii).] shall be as fixed from time to time by the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government.(4)The [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may from time to time prescribe the duties to be performed by the staff maintained under sub-section (1).(5)[ The State Government may constitute State Level Committee, namely, Vidyasahayak Committee to exercise such powers and perform such functions as may be prescribed.(6)The State Government may constitute Village Education Committee and Village School Construction Committee to exercise such powers and perform such functions as may be prescribed.] [Sub-sections (5) and (6) added by Gujarat 3 of 2003, dated 3rd March 2003 (w.r.e.f 11-06-1998)]
