Section 4(3) in The U.P. Basic Education Act, 1972
(3)[ For the purposes of exercising powers of management, supervision and control over the basic schools under clause (cc) or clause (d) of subsection (2) which before the appointed day belonged to a local body, the powers and functions of a local body in respect of such schools shall stand transferred to the Board.] [Inserted by U.P Act No. 5 of 1977 and shall be deemed always to have been inserted.]
