Section 57(2) in Bombay Primary Education Act, 1947
(2)The district school board reconstituted or established, under the provision of subsection (1) shall consist of such number of members elected; appointed or nominated in such manner as the [State] Government may by order in writing direct. The Chairman and Vice-Chairman of the district school board or reconstructed or established shall elected in the manner provided in this At and the rules made thereunder.
