Section 13(3) in Bombay Primary Education Act, 1947
(3)The district school board shall from time to time with the sanction of the Director make regulations not inconsistent with the provisions of this Act and the rules made thereunder for-(i)laying down the days, the time and the periods on each day during which a child shall be present for instruction at an approved school;(ii)determining the constitution, powers and duties of the taluka advisory committees;(iii)the supply of books, slates, educational requisites, milk, meals or clothes to children of any age receiving primary education, if provision for such supply is made.
