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State of Odisha - Section

Section 223 in Orissa Municipal Rules, 1953

223.

The Municipal Council shall not exercise control over and may not in our expenditure on any classes of recognised schools other than the following;
(a)Primary schools directly managed and maintained by the Council;
(b)Primary schools receiving grants from the Council;
(c)Primary schools receiving stipends from a Council;
(d)Basic schools recognised by Government;
(e)any other school such as secondary school or a school of any other description recognised by Government.