Section 5A in The West Bengal District School Boards Act, 1947
5A. [ Reconstitution of certain District School Boards in accordance with the provisions of Bengal Act. 7 of 1930. -] [Section 5A inserted by W.B. Act 15 of 1949.] The [State] [Word substituted for the word 'ProvincialÂ’ by the Adaptation of Laws Order, 1950.] Government may, if it so thinks fit, by notification in the Official Gazette, direct that on the expiration of the term of office of members of the District School Boards constituted under section 4, the said District School Boards shall be reconstituted in accordance with the provisions of the Bengal (Rural) Primary Education Act, 1930, and for the purpose of such reconstitution, the members of the said Boards shall be elected and appointed, before the expiry of the term of office of the members of the District School Boards constituted under section 4, in accordance with the provisions of the Bengal (Rural) Primary Education Act, 1930, and the rules framed thereunder and the persons, who ceased to hold their offices under section 3 shall not be deemed disqualified for such election or appointment if they are otherwise qualified therefor :
Provided that such of the provisions of the Bengal (Rural) Primary Education Act, 1930, as are specially applicable to the constitution of the District School Boards for the first or second term shall not apply.
