(1)The State Government shall constitute a State Board for Elementary Education to advise Government for the development, expansion, management and control of elementary education in the State.(2)The State Board shall be a body corporate with perpetual succession and a common seal, and shall sue and be sued by the name of the State Board for Elementary Education. It shall be competent to acquire and to hold movable and immovable property, to transfer any such property so held by it, and to do all other acts necessary for carrying out its duties and functions under this Act And the rules made thereunder.
