Section 40(1) in Gujarat Primary Education Act, 1947
(1)Every approved school shall be open during the school hours to inspection by the inspecting officers of the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government for the purpose, in particular of ascertaining-(a)whether instruction is given in accordance with the provisions of Section 38;(b)whether the provisions of this Act for the compulsory attendance of children are being carried out;(c)whether the health of the school children is satisfactory;(d)whether the instruction given is not of pernicious nature;(e)whether the registers and records are being maintained as required by the Director.
