67. Transitory and special provision, in respect of Banaskantha District School Board, on account of re-organisation of States.
(1)With effect from such date as the State Government may, by notification in the Official Gazette appoint, the District School Board of Banaskantha shall notwithstanding anything contained in this Act, stand reconstituted and shall be deemed to be the District School Board for the District of Banaskantha as formed on the 1st day of November 1956 (XXXVII of 1956) by the States Reorganisation Act, 1956 (XXXVII of 1956), and shall consist of such number of members as may be nominated by the State Government in this behalf.(2)The members to be nominated shall, as far as may be, be persons who were the members of the Banaskantha School Board and who represented the areas included in the said district excluding the Abu-Road taluka, before such reconstitution.(3)The Members of the school board so reconstituted shall hold office for such period, as the State Government may by notification in the Official Gazette specify, but not exceeding one year from the date of such reconstitution.(4)The Chairman and Vice-Chairman of the school board reconstituted as aforesaid shall be elected in the manner provided in this Act.(5)(a)When the period of office of the members of the school board under sub-section (3) is due to expire, the school board of the district shall be constituted in the manner provided in Section 4 and other relevant provisions of this Act.(b)Notwithstanding the expiry of the period of office of members, they shall continue in office until the members of the new school board are elected, appointed or nominated, as the case may be.(6)Upon the reconstitution of the school board under this Section or as soon as may be thereafter, the State Government after consulting the Government of Rajasthan may, by order provide for all or any of the following matters, namely:-(a)the transfer, in whole or in part, of the assets, rights and liabilities (including any rights and liabilities under contract) of the former school board of Banaskantha to the reconstituted school board of Banaskantha and the terms and conditions (if any) of such transfer;(b)the transfer or re-employment of any of the employees of the former school board to or by the reconstituted school board of Banaskantha;(c)such incidental consequential and supplementary matters as may be necessary to give effect to such apportionment and transfer.(7)Where an order is made under this Section transferring the assets, rights or liabilities of the former school board, then by virtue of that order such assets, rights and liabilities of such board shall vest in and be the assets, rights and liabilities of the reconstituted school board.]
