Section 69(3) in Bombay Primary Education Act, 1947
(3)Notwithstanding anything contained in section 15 of the Gujarat Panchayats Act, 1961, (Gujarat VI of 1962), the provisions contained in sections 2 (10). 3 (1), 4, 5, 6, 6-A, 7, 7-A, 8, 9, 9-A, 10, 10-A, 11, 14, 41(1), 42, 43, 44(2) (d) and 57 shall not apply to a taluka panchayat or as the case may be, a district panchayat, exercising the powers and performing the functions and duties of a district school board under this Act.][71. Construction of references to District School Board so far as Kutch district is concerned. - (1) On and from the date specified under sub-section (1) of section 12, all references to a District School Board in this Act except in sections 2 (10), 3 (1), 4, 5, 6, 6-A, 7, 7-A, 8, 9, 9-A, 10, 10-A, 11, 14, 41(1), 42, 43, 44(2) (d) and 57 shall with effect from the 1st May, 1963 be construed as references to a Taluka Panchayat, District panchayat constituted under the Gujarat Panchayats Act, 1961 (Gujarat VI of 1962), according to the powers, functions and duties of a district panchayat in accordance with an order made by the State Government under sub-section (5) of section 12.
