Section 16(1) in Gujarat Compulsory Primary Education Act, 1961
(1)If any local authority when called upon to submit a scheme under sub-section (2) of section 3 fails so to do or after a scheme has been sanctioned under sub-section (4) of section 3 fails to give effect to a scheme so sanctioned, whether wholly or in part, the State Government may, after making such inquiry as it considers necessary and after giving an opportunity to the local authority to be heard in the matter, appoint any person to prepare the scheme or to give effect to it, as the case may be, and may direct that such part of the expenses as the State Government may determine shall be defrayed out of the funds belonging to the local authority. The person so appointed shall perform all the functions of a local authority under this Act in respect of the scheme.
