Section 14(1) in Gujarat Primary Education Act, 1947
(1)The district school board may, by resolution passed by at least two-thirds of the whole number of menlbers of the board, and with the consent of the District Local Board, intimate to the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government that it desires to relinquish its powers and duties excepting the duties of advising and of carrying on propaganda for the expansion of primary education.
