Section 18A(4) in Gujarat Primary Education Act, 1947
(4)The district school board or the authorised municipality or the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government, as the case may be, shall take over and employ such primary school teachers and other persons as were employed by or under the Government or a local authority immediately before the date notified under sub-section (3) or the said date as the case may be for the purposes of primary education on the same terms and conditions on which such teachers and persons were employed immediately before the relevant date or on such terms and conditions as the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may direct.
