Section 59A(6) in Gujarat Primary Education Act, 1947
(6)[ Notwithstanding anything contained in sub-section (1) on the date of the coming into force of this Act in the Saurashtra area and the Kutch area of the State, the Board constituted under this section and existing on the said date shall be deemed to be constituted for the whole of the State:Provided that, having regard to the extension of the jurisdiction of the Board as aforesaid, the State Government may nominate such number of additional members on the Board as it may think fit.] [Sub-section 6 was inserted by Gujarat 13 of 1963, section 12.]
