(1)Notwithstanding anything in the [Telangana] [Adapted in G.O.Ms.No.9, PR & RD (Mandal) Department, dated 12.09.2014 and replaced by Act No.5 of 2018.] Panchayat Raj Act, 1994 or the, rules made thereunder, or any other law for the time being in force relating to control and management of schools, the Government may, with effect on and from such date as may be notified, transfer, with the prior consent of a [zilla] [Amended by Act No.41 of 2006.] praja parishad, the control and management of all primary schools or secondary schools in a district, established or maintained and administered, by the Government or any panchayat samithi to the [zilla] [Amended by Act No.41 of 2006.] praja parishad concerned; and from the date so notified, it shall, be open to the [zilla] [Amended by Act No.41 of 2006.] praja parishad to control and manage the said schools in the district, and all the properties and assets of the Government or the panchayat samithi, as the case may be, pertaining to or intended to be used for, every such school shall stand transferred to, and vest in, the [zilla] [Amended by Act No.41 of 2006.] praja parishad free from all encumbrances.
