Section 67(6) in Bombay Primary Education Act, 1947
(6)Upon the reconstitution of the school board under this Section or as soon as may be thereafter, the State Government after consulting the Government of Rajasthan may, by order provide for all or any of the following matters, namely:-(a)the transfer, in whole or in part, of the assets, rights and liabilities (including any rights and liabilities under contract) of the former school board of Banaskantha to the reconstituted school board of Banaskantha and the terms and conditions (if any) of such transfer;(b)the transfer or re-employment of any of the employees of the former school board to or by the reconstituted school board of Banaskantha;(c)such incidental consequential and supplementary matters as may be necessary to give effect to such apportionment and transfer.
