Legal Document View

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
[Cites 0, Cited by 0] [Entire Act]

Bombay Presidency - Section

Section 69 in Bombay Primary Education Act, 1947

69. Repeal of Saurashtra Act XXXIII of 1956 and saving. - The Saurashtra Primary Education Act, 1956 is hereby repealed.

(2)Save as otherwise expressly provided in this Act, anything done or action taken under the Act so repealed shall, in so far as it is not inconsistent with the provisions of this Act, be deemed to have been done or taken under this Act, and shall continue in force until it is superseded by anything done or action taken under this Act.][70. References to District School Board to be construed as references to taluka panchayat and district panchayat. - (1) Subject to the provisions of sub-section (2) in this Act except in sections 2 (10), 3 (1), 4, 5, 6, 6-A, 7, 7-A, 8, 9, 9-A, 10, 10-A, 11, 14, 41(1), 42, 43, 44(2) (d) and 57 all references to a District School Board shall be with effect on and from the 1st April, 1963 shall be construed as references to a taluka panchayat or district panchayat constituted under the Gujarat Panchayats Act, 1961, (Gujarat VI of 1962), according as the powers, functions and duties of a District School Board vest in the taluka panchayat or as the case may be, district panchayat, in accordance with an order made under sub-section (2) of section 155 of the Gujarat Panchayats Act, 1961 (Gujarat VI of 1962), (hereinafter referred to as the "said order").
(2)In section 12, in sub-section (2), for the words "every District school board" substituted the words "such taluka panchayats in a district or as the case may be, such district panchayat as the State Government may determine having regard to the distribution of powers, functions and duties between taluka panchayats and district panchayat under "the said order".
(3)Notwithstanding anything contained in section 15 of the Gujarat Panchayats Act, 1961, (Gujarat VI of 1962), the provisions contained in sections 2 (10). 3 (1), 4, 5, 6, 6-A, 7, 7-A, 8, 9, 9-A, 10, 10-A, 11, 14, 41(1), 42, 43, 44(2) (d) and 57 shall not apply to a taluka panchayat or as the case may be, a district panchayat, exercising the powers and performing the functions and duties of a district school board under this Act.][71. Construction of references to District School Board so far as Kutch district is concerned. - (1) On and from the date specified under sub-section (1) of section 12, all references to a District School Board in this Act except in sections 2 (10), 3 (1), 4, 5, 6, 6-A, 7, 7-A, 8, 9, 9-A, 10, 10-A, 11, 14, 41(1), 42, 43, 44(2) (d) and 57 shall with effect from the 1st May, 1963 be construed as references to a Taluka Panchayat, District panchayat constituted under the Gujarat Panchayats Act, 1961 (Gujarat VI of 1962), according to the powers, functions and duties of a district panchayat in accordance with an order made by the State Government under sub-section (5) of section 12.
(2)Nothing in section 2 (10), 3 (1), 4, 5, 6, 6-A, 7, 7-A, 8, 9, 9-A, 10, 10-A, 11, 14, 41(1), 42, 43, 44(2) (d) and 57 shall apply to a taluka panchayat or district panchayat exercising the powers and performing the functions and duties of a district school board under this Act.][Schedule](See Section 68)
Name of the District School Board Name of the District.
1 2
1 The District School Board of Ahmedabad Ahmedabad
2 The District School Board of Jamnagar Jamnagar
3 The District School Board of Rajkot Rajkot
4 The District School Board of Bhavnagar Bhavnagar
5 The District School Board of Junagadh Junagadh
6 The District School Board of Amreli Amreli
7 The District School Board of Surendranagar Surendranagar]