Section 21(2) in Gujarat Primary Education Act, 1947
(2)The Administrative Officer shall be appointed by and shall be servant of the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government. He shall draw his pay and allowances from the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] revenues.
