Section 19(1) in Gujarat Primary Education Act, 1947
(1)Subject to the provisions of this Act and of the rules made thereunder, all properties movable and immovable vesting in, held by or under the control of any non-authorised municipality for the purpose of primary education shall vest in, be held by or be under the control of the district school board of the district in which it is situated or such authorised municipality as the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may specify with the consent of authorised municipality; and all existing and future rights, liabilities, powers and duties of any such non-authorised municipality in respect of primary school teachers and other persons employed by it for such purposes shall vest in and be performed or exercised under this Act and all approved schools within the area of such non-authorised municipality shall be controlled by the said district school board or the authorised municipality, as the case may be.
