Section 17(3) in Bombay Primary Education Act, 1947
(3)The authorised municipality shall, subject to the sanction of the `[State] Government, make regulations-(i)determining the qualifications, pay and terms of employment of the Assistant Administrative Officers, Supervisors, Attendance Officers, clerks, inferior servants and other staff;(ii)regulating the administration, management and control of primary schools;(iii)determining the qualifications, pay and terms of employment of the Administrative Officer appointed by it under Section 22;(iv)for the supply of books, slates, educational requisites, milk, meals or clothes to children receiving primary education, if provision for such supply is made.C. Municipal School Boards.
