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[Cites 0, Cited by 0] [Section 10A(3)] [Section 10A] [Entire Act]

State of Gujarat - Subsection

Section 10A(3)(b) in Gujarat Primary Education Act, 1947

(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.]