61. Vesting of the management of ferries in Gram Panchayat etc.
(1)Notwithstanding anything in the Telangana Ferries Act, 1314, (Act II of 1314F) Fasli, the management of a Government ferry in the State other than a ferry mentioned in sub-section (2) shall vest,-(a)in the case of a ferry connecting any public road under the management of a Gram Panchayat and lying wholly within the jurisdiction of that Gram Panchayat, in such Gram Panchayat and in the case of a ferry connecting any public road under the management of a Gram Panchayat and lying within the jurisdiction of more than one Gram Panchayat, in a joint committee of the Gram Panchayat concerned;(b)in the case of a ferry connecting any public road under the management of a Mandal Praja Parishad and lying wholly within the jurisdiction of that Mandal Praja Parishad in such Mandal Praja Parishad, and in the case of ferry connecting any public road under the management of a Mandal Praja Parishad and lying within the jurisdiction of more than one Mandal Praja Parishad in a joint committee of the Mandal Praja Parishad concerned;(c)in the case of a ferry connecting any public road under the management of Gram Panchayat or a Mandal Praja Parishad and lying partly within the jurisdiction of a municipality, in a joint committee or a Mandal Praja Parishad as the case may be, and the Municipality concerned.(2)The Government may, subject to such conditions as may be agreed upon transfer the management of any such ferry connecting a National Highway or a State Highway and lying wholly within the jurisdiction of a Gram Panchayat or a Mandal Praja Parishad to such Gram Panchayat or Mandal Praja Parishad and in case the said ferry is lying within the jurisdiction of more than one Gram Panchayat or Mandal Praja Parishad to the Zilla Praja Parishad concerned.(3)The constitution and powers of the procedure to be adopted by any joint committee referred to in sub-section (1) and the method of resolving any difference of opinion arising between the local authorities concerned in connection with the work of such committee shall be in accordance with such rules as may be prescribed.(4)The income realized by a Zilla Praja Parishad, Mandal Praja Parishad or a Gram Panchayat from any ferry under its management under sub-section (1) or sub-section (2) shall form part of its funds. The income realized by joint committee referred to in sub-section (1) or by a Zilla Praja Parishad under sub-section (2) from a ferry under its management shall be apportioned in equal shares between the local authorities concerned and the amount so apportioned shall form part of the funds of such local authorities.Explanation. - For the purpose of this section, the expression 'Government Ferry' shall have the meaning assigned to it in the Telangana Ferries Act, 1314 Fasli.
