Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 8] [Section 21] [Entire Act] Bombay Presidency - Subsection Section 21(2) in Bombay Primary Education Act, 1947 (2)The Administrative Officer shall be appointed by and shall be servant of the [State] Government. He shall draw his pay and allowances from the [State] revenues.
