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State of Kerala - Section
Section 5A in Kerala Education Act, 1958
5A. [ Management of Government schools and Aided Schools taken over or a acquired by Government. [Inserted by notification No.3294/Leg/C1/2000/Law dated 12-5-2010 published in Kerala Gazette No.869 dated 12-5-2000.]
- The Management of every Government school and that of aided school taken over or acquired by the Government under section 14 or section 15 as the case may be shall vest as specified below in the local authority noted against each namely:-| (a) Pre-primary schools and primary schoolsin rural areas | } | Village panchayat having jurisdiction overthe area in which the school is situate. |
| (b) High schools (including Lower Primary orUpper Primary section attached to High schools) and HigherSecondary schools in rural areas | } | District Panchayat having jurisdiction overthe area on which the school is situate |
| (c) Pre-Primary school, Primary schools,Upper Primary schools, High schools and Higher Secondary schoolsin urban areas. | } | Municipality having jurisdiction over thearea in which the school is situate. |