Section 57(3) in Gujarat Primary Education Act, 1947
(3)The members of a district school board reconstituted or established under the provisions of sub-section (2) shall hold office for such period, not exceeding [three years] [These words were substituted for the words 'one year' by Bombay 25 of 1952, section 1.] as the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government shall by order specify.
