Section 53(1) in Gujarat Primary Education Act, 1947
(1)When the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government is informed that a school board has made a default in performing any duty imposed on it by or under this Act or by or under any enactment for the time being in force, the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may if it is satisfied after such inquiry as it may think fit, that the school board has been guilty of such default, by an order in writing direct the school board to perform the duty within a period fixed for the performance of that duty.Provided that no such order shall be made unless the school board has been given an opportunity to show cause why such order should not be made.
