Section 14(2) in Gujarat Primary Education Act, 1947
(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.
