Section 76(1) in Andhra Pradesh Education Act, 1982
(1)Notwithstanding anything in the Andhra Pradesh Panchayat Samithis and Zilla Parishads Act, 1959 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 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 Parishad concerned ; and from the date so notified, it shall be open to the Zilla 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 maybe, pertaining to or intended to be used for, every such school shall stand transferred to and vest in, the Zilla Parishad free from all encumbrances.
