Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Gujarat Primary Education (Amendment) Act, 2015 16 OF 2015 [10 April 2015] CONTENTS 1. Short title and commencement 2. Amendment of section 10 of Bom. LXI of 1947 Gujarat Primary Education (Amendment) Act, 2015 16 OF 2015 [10 April 2015] AN ACT further to amend the Gujarat Primary Education Act, 1947. It is hereby enacted in the Sixty-sixth Year of the Republic of India as follows:- 1. Short title and commencement :- (1) This Act may be called the Gujarat Primary Education (Amendment) Act, 2015. (2) It shall come into force on such date as the State Government may, by notification in the Official Gazette, appoint. 2. Amendment of section 10 of Bom. LXI of 1947 :- In the Gujarat Primary Education Act, 1947, in section 10, after sub-section (1), the following sub-section shall be inserted, namely :- "(1A) (i) Subject to the other provisions of this Act, the term of the Chairman and the Vice-Chairman of every Municipal School Board shall be two and a half years : Provided that despite the completion of such term, the Chairman and the Vice-Chairman shall continue in office until new Chairman and Vice-Chairman are elected : Provided further that the Chairman and the Vice-Chairman who have completed more than two and a half years on the date of commencement of the Gujarat Primary Education (Amendment) Act, 2015, shall continue to hold such office till a new Municipal School Board is constituted and the Chairman and the Vice- Chairman are elected in accordance with the provisions of this Act. (ii) The Chairman and the Vice-Chairman shall be eligible for re- election.".