Section 22(1) in Gujarat Primary Education Act, 1947
(1)Notwithstanding the provisions of Section 21, the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may by notification in Official Gazette delegate the power to appoint an Administrative Officer to an authorised municipality which is a municipality constituted under the Bombay Municipal Boroughs Act, 1925 (Bombay XVIII of 1925), [or that Act as adapted and applied to the Saurashtra areas of the State] [These words were inserted by Gujarat 13 of 1963, section 7.] and the annual expenditure of which on primary education is not less than Rs. 1,00,000 for three financial years immediately preceding the date of the notification. The Administrative Officer so appointed shall be the servant of the authorised municipality and shall draw his pay, allowances, provident fund, gratuity and pension from its primary education fund.
