Section 2(b) in Gujarat Compulsory Primary Education Act, 1961
(b)"approved school" means any school in any area of compulsion within the jurisdiction of a local authority imparting primary education which-(i)is under the management of the State Government or the local authority, or(ii)being under any other management, is recognised by the local authority, or the State Government or an officer authorised by it in this behalf as an approved school for the purposes of this Act;
