6. Restriction on alienation of property of aided school.
(1)Notwithstanding anything to the contrary contained in any law for the time being in force, no sale, mortgage, lease, pledge, charge or transfer of possession in respect of any property of an aided school shall be created or made except with the previous permission in writing of such officer not below the rank of a District Educational Officer, as may be authorised by the Government in this behalf. The officer shall grant such permission applied for unless the grant of such permission will, in his opinion, adversely affect the working of the school.(2)Any person aggrieved by an order of the officer refusing or granting permission under sub-section (1) may, in such manner and within such time as may be prescribed. Appeal to the Government.(3)Any transaction made in contravention of sub-section (1) or subsection (2) shall be null and void.(4)If any educational agency or the Manager of any school acts in contravention of sub-section (1) or of an order passed under subsection (2), the Government may withhold any grant to the school.
