Section 57(1) in Gujarat Primary Education Act, 1947
(1)When during the terms of office of the members of a district school board the limits of the district are on account of the formation of a new district under the Bombay Land Revenue Code, 1879, (Bombay V of 1879), or for any other reason altered the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may, by order published in the Official Gazette, dissolve such board from a date specified in the order and direct a district school board-(i)to be reconstituted for the district of which the district school board has been dissolved, or(ii)to be established for a new district which has been constituted.The members of the district school board which has been dissolved shall vacate their offices from the date specified in any order.
