58. Constitution of [**] [The word 'State' was omitted by the Bombay Adaptation of Laws (State and Concurrent Subjects) Order, 1956.] Board of Primary Education.
(1)There shall be [Board] [This word was substituted for the words 'State board', by the Bombay Adaptation of Laws (State and Concurrent Subjects) Order, 1956.] of Primary Education, consisting of [sixteen] [This word was substituted for the word 'twelve' by Gujarat 13 of 1963, section 11 (1) (i).] members, of whom [eight] [This word was substituted for the word 'six' by Gujarat 13 of 1963, section 11 (1) (ii).] shall be elected by the school, boards in the manner prescribed. The remaining [eight] [This word was substituted for the word 'six' by Gujarat 13 of 1963, section 11 (1) (ii).] of whom not more than [four] [This word was substituted for the word 'three' by Gujarat 13 of 1963, section 11 (1) (iii).] shall be Government officers, shall be appointed by the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government.(2)The members of the said board shall hold office for a period of three years:Provided that the term of office of the out-going members shall be deemed to extend to and to expire with the date on which their successors are elected or appointed, as the case may be.(3)Any member of the said board may resign his seat at any time by giving notice thereof in writing to the president; and such member shall be deemed to have vacated his seat as soon as the president has received his resignation.(4)Any member of the said board who absents himself from three consecutive meetings of the board without its [**] [The word 'Previous' was delete by Bombay 46 of 1949, section 9.] permission shall cease to be member of the board.(5)The [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may on its own motion or on the recommendation supported by a resolution passed by at least two-thirds of the whole number of members of the said board remove any member of the said board if such member has been guilty of misconduct in the discharge of his duties or any disgraceful conduct or has become incapable of performing his duties as a member by reason of any physical or mental infirmity:Provided that no such member shall be so removed nor shall any resolution recommending the removal of any member be passed unless the member to whom it relates has been given reasonable opportunity of showing cause why he should not be so removed or why such recommendation should not be made.(6)The elected members of the said board shall be persons having any of the following qualifications:-(a)a graduate of seven years' standing of any recognized University(b)a professor who has served as such for a period of five years in a college affiliated to a statutory University in the [State of Gujarat] [These words were substituted for the words 'Bombay area of the State of Gujarat' by Gujarat 13 of 1963, section 11(2).];(c)a headmaster who has served as such for ten years in an approved school or high school recognized by the Department of Education of the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government.(7)The said board shall elect its president from amongst its own members and his term of office shall be co-extensive with that of the board. Of the members appointed by the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government, one member selected by the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government and belonging to the Department of Education shall act as Secretary to the board.(8)Casual vacancies during the term of the said board shall be filled for the remaining period by election or appointment, as the case may be.
