Section 44(2) in Gujarat Primary Education Act, 1947
(2)The following shall form part of, or be paid into, the primary education fund:-(a)the balance of the primary education fund maintained under Section 8A of the Bombay Primary Education Act, 1923 (Bombay IV of 1923), [or section 37 of the Saurashtra Primary Education Act, 1956, (Sau. Act XXXIII of 1956), as the case may be] [These words and figures were inserted by Gujarat 13 of 1963, section 9.];(b)the contributions payable by non-authorised municipalities under subsection (2) of Section 41;](c)fees and fines received in respect of primary schools maintained by the school board or the authorised municipality, as the case may be;(d)in the case of a district school board, such portion of the income of the district local board as the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may fix under sub-section (1) of section 41;(e)in the case of an authorised municipality, the grant paid or payable by the authorised municipality on account of primary education;(f)the grant paid or payable by the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government on account of primary education;(g)such other sums as may from time to time be received on account of primary education.Explanation - For the purposes of Clause (e) the grant payable by an authorised municipality shall be the amount of expenditure on account of primary education in any year less the grant paid by the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government in that year, and Fees and sums of money from other sources of income belonging to the fund.
