57. Dissolution of the district school board (and its reconstitution on alteration of limits of the district.
(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.(2)The district school board reconstituted or established, under the provision of subsection (1) shall consist of such number of members elected; appointed or nominated in such manner as the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may by order in writing direct. The Chairman and Vice-Chairman of the district school board or reconstructed or established shall elected in the manner provided in this At and the rules made thereunder.(3)The members of a district school board reconstituted or established under the provisions of sub-section (2) shall hold office for such period, not exceeding [three years] [These words were substituted for the words 'one year' by Bombay 25 of 1952, section 1.] as the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government shall by order specify.(4)On the expiry of the period of office of the members of a district school board under the provisions of sub-section (3), the district school board shall be constituted in the manner provided in section 4.
