19. Exercise of powers, etc. and holding of property in respect of non authorised municipalities. - (1) Subject to the provisions of this Act and of the rules made thereunder, all properties movable and immovable vesting in, held by or under the control of any non-authorised municipality for the purpose of primary education shall vest in, be held by or be under the control of the district school board of the district in which it is situated or such authorised municipality as the [State] Government may specify with the consent of authorised municipality; and all existing and future rights, liabilities, powers and duties of any such non-authorised municipality in respect of primary school teachers and other persons employed by it for such purposes shall vest in and be performed or exercised under this Act and all approved schools within the area of such non-authorised municipality shall be controlled by the said district school board or the authorised municipality, as the case may be.
(2)The [State] Government may, at any time by an order published in the Official Gazette together with reasons therefor, direct that any authorised municipality shall, with effect from a date specified in this behalf, cease to be an authorised municipality; and with effect from such date the said municipality shall be a non-authorised municipality. The provisions of sub-section (1) shall thereupon apply in the case of such municipality.(3)If any non-authorised municipality is at any time authorised by the [State] Government to control all approved schools within its area, the said municipality shall thereafter be an authorised municipality. Thereupon all properties movable and immovable vesting in, held by or under the control of a district school board or an authorised municipality for the purposes of primary education in such area shall vest in, be held by or be under the control of such first mentioned municipality; and all existing and future rights, liabilities, powers and duties in respect of primary school teachers and other persons employed by the district school board or authorised municipality for the purposes of primary education in such area shall also vest in and be performed or exercised by the said first mentioned municipality.
