Section 46A(2) in Gujarat Primary Education Act, 1947
(2)Any Provident Fund established and maintained by a district school board [for such staff] [These words were substituted for the words 'or an authorised municipality for such staff or teachers as the case may be,' by Bombay 33 of 1953.] before the date of coming into force of the Bombay Primary Education and Housing Board (Amendment) Act, 1951 (Bombay XLVI of 1951), shall be merged into and form part of the said fund and the district school board [***] [The words 'or the authorised municipalities' were deleted by Bombay 33 of 1953, Section 3.] concerned shall as soon as may be after the said date transfer from its primary education fund to the said fund a sum equal to the total amount standing to the credit of all the subscribers or depositors in the Provident Fund till the date of such transfer:Provided that in the event of any doubt arising as to the amount to be so transferred by any district school board [***] [The words 'or the authorised municipalities' were deleted by Bombay 33 of 1953.] from its primary education fund to the said fund, the matter shall be referred to the State Government or any officer authorised by it in this behalf, whose decision shall be final.
