Section 20(3) in Gujarat Primary Education Act, 1947
(3)The rates of the pay and allowances and terms of employment in respect of [all the members of the staff maintained by a district school board and of the primary school teachers maintained by an authorised municipality] [These words were substituted for the words, brackets figures and letter 'the staff and teachers referred to in sub-section (2A)' by Bombay 33 of 1953, section 2(iii).] shall be as fixed from time to time by the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government.
