Section 24(5) in Gujarat Compulsory Primary Education Act, 1961
(5)The Primary Schools Panchayat shall, except as otherwise provided in this Act, in respect of cases relating to an offence punishable under section 14 or section 17, have the same powers and shall follow the same procedure as is followed by a nyaya panchayat in respect of such offence under Chapters VI, VII, and VIII of the Bombay Village Panchayats Act, 1958 (Bombay Ill of 1959), and the provisions of the said Chapters shall mutatis mutandis apply in respect of such cases.
