Section 23A in Gujarat Primary Education Act, 1947
23A. [ Vidyasahayaks. [Section (23A) inserted by Gujarat 3 of 2003, dated 3rd March 2003 (w.r.e.f 11-06-1998)]
(1)For selection of Vidyasahayaks there shall be a Selection Committee -(a)for every district, consisting of such persons as may be prescribed;(b)for the area of every authorised municipality, consisting of such persons as may be prescribed;(c)for recognised private primary schools consisting of such persons as may be prescribed;(2)The qualifications for appointment of Vidyasahayaks shall be such as may be prescribed.(3)The Selection Committee shall select candidates for appointment as Vidyasahayak on such criteria and in such manner, as may be prescribed.(4)A District Primary Education Officer or an Administrative Officer of the Municipal School Board or the managing trustee in private primary grant-in-aid school with the approval of the District Primary Education Officer, as the case may be, may make appointments of the candidates in accordance with the directions given by the Selection Committee and subject to such terms and conditions as laid down in Vidyasahayak Scheme as may be prescribed.(5)No person shall be appointed as Vidyasahayak unless he has entered into a contract with the District Primary Education Officer or the Administrative Officer of the Municipal School Board or the management in case of recognised grant-in-aid private primary school with the approval of the District Primary Education Officer/ District Education Officer, as the case may be, in such form and subject to such terms and conditions, as may be prescribed.(6)The duties of Vidyasahayak shall be such as may be prescribed.(7)The provisions of this section shall have effect, notwithstanding anything to the contrary contained in sections 20 and 23 of this Act and in any provision of the Gujarat Panchayats Act, 1993 (Gujarat 18 of 1993).] [This sub-section was inserted by Gujarat 13 of 1963, section 5.]
