Section 13(1) in Gujarat Primary Education Act, 1947
(1)Subject to the provisions of this Act and the rules made thereunder, the district school boards shall have control over all approved schools within the district and may grant aid to any approved school other than a primary school maintained by the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government or by a school board or by an authorised municipality.
