(1)An application for grants-in-aid to any Primary School should be made in the prescribed from to the [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.].(2)Subject to such rules as may be prescribed, the [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] concerned may by an order in writing grant such application, either with or without condition or refuse or defer the grant of admission to aid and may in like manner cancel or suspend any order granting admission to aid.(3)(a)An appeal shall lie to the State Government in respect of any order passed under Sub-section (2) within ninety days from the date of passing thereof.(b)The State Government shall also have power otherwise than on appeal to modify or cancel any order passed by the [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] under Sub-section (2).
