Section 59A(1) in Gujarat Primary Education Act, 1947
(1)Notwithstanding anything contained in this Act, with effect from such date as the State Government may, by notification in the Official Gazette appoint, the existing Board of Primary Education shall stand dissolved and the president and members thereof shall be deemed to have vacated their office; and there shall be constituted a Board of Primary Education for the area to which this Act, extends, consisting of a president and such number of other members, including a Secretary, as the State Government may think fit to nominate.
