Section 4(6) in Gujarat Primary Education Act, 1947
(6)[ Of the members elected by the district local board or by the authorised municipality such member not exceeding two as may be prescribed shall be from amongst the Scheduled Castes and the Scheduled Tribes.] [This sub-section was substituted for the original by Bombay 25 of 1952, section 2 (1). The amendments made by Section 2 of Bombay 25 of 1952, shall apply to any new school board existing on the date of commencement of the said Act but shall apply to any new school board constituted thereafter (vide Section 10 of Bombay25 of 1952).]
