Section 58(6) in Bombay Primary Education Act, 1947
(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];(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] Government.
