Section 10A in Gujarat Primary Education Act, 1947
10A. [ Authority in place of district school board where there is no district local board. - (1) Notwithstanding anything conbiined in this Act and save as otherwise provided in section 12A, in any district for which a district local board has not been established, the power and duties of the district school board under this Act shall be exercised and performed by such authority as the [State] [This section was inserted by Bombay 46 of 1949, section 5.] Government may appoint. The exercise of such powers and the performance of such duties shall be in accordance with such directions as the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may from time to time give.
(2)The [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government shall maintain such number of primary schools in such district as it may from time to time determine.(3)When a district local board is established for such district, the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may by order direct that with effect from such date as may be specified in the order, hereinafter in this section referred to as the said date,-(a)such primary schools with their lands, buildings, records and equipment as may be specified in the order shall vest in the district school board constituted for the district,(b)such primary school teachers and other persons as may be specified in the order, who were employed for the purpose of the primary schools maintained by the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government immediately before the said date, shall be taken over and employed by the said district school board, on the same terms and conditions on which they were employed immediately before the said date or on such other terms and conditions, as the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may direct.]
