Section 5 in The Punjab Local Authorities (Aided Schools) Act, 1959
5. Power to take over aided schools where local authority neglects to perform, duty.
- Whenever the State Government is satisfied that a local authority has neglected to perform its duties in respect of aided schools or that it is necessary in public interest to take over their management for a period not exceeding ten years, it may, after giving the local authority a reasonable opportunity for showing cause against the proposed action, make an order to take over the management :Provided that in cases of emergency, where the State Government is satisfied that such a course is necessary in the interests of the students, it may without giving such notice take over the management of such schools after publication of a notification to that effect in the Official Gazette.[5A. Certain Order under sections 5 to remain in force upto 30th September, 1971. - Every order made by the State Government under section 5, which expires on the 30th day of September, 1967, shall continue to remain in force up to and including the 30th day of September, 1971 notwithstanding anything contained in that section or in such Order.] [Inserted by Haryana Government Act of 19 of 1969 w.e.f. 30.9.1967.]
