Section 5(1) in Right of Children to Free and Compulsory Education Rules, 2012
(1)A district primary education committee constituted under sub-section (1) of section 3 of the Bombay Primary Education Act, 1947 and the Gujarat Panchayats Act, 1993 and Municipal School Board Constituted under sub-section (2) of section 3 of the Bombay Primary Education Act, 1947, with the previous sanction of the Director or an officer authorized by him in this behalf, shall, wherever necessary, open a new elementary school or take over a private school or incur additional expenditure on Elementary School maintained by it.
