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Bombay Presidency - Section

Section 17 in Bombay Primary Education Act, 1947

17. Duties and functions of authorised municipalities. - (1) Subject to the provisions of this Act and the rules made thereunder, an authorised municipality shall perform the following duties and functions, namely:-

(a)to make adequate provision for maintaining the existing primary schools and opening new schools where ever necessary and for granting aid to approved schools other than primary schools maintained by the [State] Government or by a school board or by an authorised municipality;(b)to provide adequate accommodation and equipment for primary schools;(c)to maintain an adequate staff of Assistant Administrative Officers, Supervisors, Attendance Officers, clerks, teachers, inferior servants and other staff as may in the opinion of the [State] Government be necessary;[(cc) to maintain such number of Vidyasahayaks as may, in the opinion of the State Government, be necessary.](d)to make adequate provision for facilities for the free primary education of all children to whom a scheme of compulsion applies;(e)to sanction with or without variation the budget of the municipal school board;(f)to perform such other duties and functions as may be prescribed.
(2)The authorised municipality may, subject to the provisions of this Act and the rules made thereunder, also make provision for the welfare of the children attending primary schools within its area.
(3)The authorised municipality shall, subject to the sanction of the `[State] Government, make regulations-
(i)determining the qualifications, pay and terms of employment of the Assistant Administrative Officers, Supervisors, Attendance Officers, clerks, inferior servants and other staff;
(ii)regulating the administration, management and control of primary schools;
(iii)determining the qualifications, pay and terms of employment of the Administrative Officer appointed by it under Section 22;
(iv)for the supply of books, slates, educational requisites, milk, meals or clothes to children receiving primary education, if provision for such supply is made.
C. Municipal School Boards.