Section 17 in Jammu and Kashmir School Education Act, 2002
17. Restrictions on alienation of property of aided schools
(1) Notwithstanding anything contained in any law for the time being in force, no sale, mortgage, pledge or transfer of possession in respect of any property of an aided school shall be made or created except with the prior permission of such authority as may be authorised by the Government in this behalf. No such permission shall be granted, if in the opinion of such authority, such permission will adversely affect the working of the school.(2)Any transaction made in contravention of sub-section (1) shall be null and void.
