Gujarat Primary Education Act, 1947

For Statement of Objects and Reasons, see Bombay Government Gazette, 1947, Part. V, page 328; for Proceedings in Assembly, see Bombay Legislative Assembly Debates, 1947, Vol. XI and for Proceedings in Council, see Bombay Legislative Council Debates, 1947, Vol. XIII. An Act to provide for compulsory primary education and to make better provision for the management and control of primary education in the [State] [This word was substituted for the word 'Province' by the Adaptation of Laws Order, 1960.] of Bombay. WHEREAS it is the duty of Government to secure the development and expansion of primary education; and whereas it is declared the policy of Government that universal, free and compulsory primary education should be reached by a definite programme of progressive expansion; and whereas it is expedient to make better provision for the development, expansion, management and control of primary education in the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1960.] of Bombay; It is hereby enacted as follows: -

Act number

Act 61 of 1947

Year

1947

Enacted on

29-01-1948

In force from

29 January 1948

Jurisdiction

Gujarat State Act

Subjects

Education

Read the full text of Gujarat Primary Education Act, 1947 section by section on LawLens.

Official source: India Code