(1)Any educational agency may appoint any person to be the manager of an aided school under this act, subject to the approval of such officer as may be authorised by the Government in this behalf.Explanation. - All the existing Managers of aided school shall be deemed to have been appointed under this Act.(2)The Manager shall be responsible for the conduct of the school in accordance with the provisions of this Act and the rules thereunder.(3)The properties of the school shall be in the possession and control of the Manager who shall be responsible to maintain them in proper and good condition.(4)It shall be the duty of the Manager to maintain such records and accounts of the school and in such manner as may be prescribed.(5)The Manager shall be bound to afford all assistance and facilities as may be necessary or reasonably required for the inspection of the school and its record and accounts by such officer as may be authorised by the Government in this behalf.(6)No Manager shall close down any school unless one year's notice, expiring with the 31st May of any year, of his intention so to do, has been given to the officer authorised by the Government in this behalf.(7)In the even to the school being closed down or discontinued or its recognition being withdrawn the Manager shall make over to the officer authorised by the Government in this behalf all the records and accounts of the school maintained under sub-section (4).(8)If any Manager contravenes the provisions of sub-section (6) or wilfully contravenes the provisions of subsection (7), he shall, on conviction, be liable to fine which may extend to two hundred rupees.(9)No court shall take congnizance of an offence punishable under sub-section (8) except with the previous sanction of the Government.
