Section 23A(5) in Gujarat Primary Education Act, 1947
(5)No person shall be appointed as Vidyasahayak unless he has entered into a contract with the District Primary Education Officer or the Administrative Officer of the Municipal School Board or the management in case of recognised grant-in-aid private primary school with the approval of the District Primary Education Officer/ District Education Officer, as the case may be, in such form and subject to such terms and conditions, as may be prescribed.
