(1)The district school board may, by resolution passed by at least two-thirds of the whole number of menlbers of the board, and with the consent of the District Local Board, intimate to the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government that it desires to relinquish its powers and duties excepting the duties of advising and of carrying on propaganda for the expansion of primary education.(2)If, on receipt of such intimation, the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government so direct, all powers and duties of the district school board, other than those so excepted, shall from such date and for such period as may be notified by the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government in this behalf, be exercised and perform on behalf of the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government in the prescribed manner.(3)All primary schools with their lands, buildings, records and equipment and all other properties, movable or immovable, which were vesting in, held by or were under the control of the district school board immediately before the date notified by the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government under sub-section (2) shall vest in, be held by or be under the control of the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government during the period notified under the said sub-section.
