Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 14] [Entire Act]

Bombay Presidency - Section

Section 21 in Bombay Primary Education Act, 1947

21. Administrative Officer. - (1) For every school board there shall be an Administrative Officer. He shall be the chief executive officer of the board; his powers and duties shall be as prescribed.

(2)The Administrative Officer shall be appointed by and shall be servant of the [State] Government. He shall draw his pay and allowances from the [State] revenues.