Section 19(3) in Bombay Primary Education Act, 1947
(3)If any non-authorised municipality is at any time authorised by the [State] Government to control all approved schools within its area, the said municipality shall thereafter be an authorised municipality. Thereupon all properties movable and immovable vesting in, held by or under the control of a district school board or an authorised municipality for the purposes of primary education in such area shall vest in, be held by or be under the control of such first mentioned municipality; and all existing and future rights, liabilities, powers and duties in respect of primary school teachers and other persons employed by the district school board or authorised municipality for the purposes of primary education in such area shall also vest in and be performed or exercised by the said first mentioned municipality.
