59. Powers and duties of [***] [The word 'State' was omitted by the Bombay Adaptation of Laws (State and Concurrent Subjects) Order, 1950.] board.
- The powers and duties of the said board shall be as follows, namely: -(a)to examine and recommend schemes for the organization, co-ordination and expansion of primary education and for the correlation of primary education with the system of education as a whole in the [area to which this Act extends] [These word was substituted for the word 'State' by the Bombay Adaptation of Laws (State and Concurrent Subjects) Order, 1950.];(b)to advise the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government generally on all matters connected with primary education;(c)to exercise such other powers and to perform such other duties as may be prescribed,
