Section 20 in The Meghalaya School Education Act, 1981
20. Taking over the management of schools.
(1)Whenever the Government is satisfied that the managing committee of any schools, whether recognised or not, has neglected to perform any duties imposed on it by or under this act or any Rule made thereunder and that it is expedient in the interest of school education to take over the management of such school, the Government may, after giving the managing committee of such school, a reasonable opportunity of showing cause against the proposed action, take over the management of such school for a limited period not exceeding three years.(2)Whenever the management of any school is taken over under sub-section (1) every person in charge of the management of such school immediately before its management is taken over, shall deliver possession of the school property to the Government or any officer authorised in this behalf.(3)After taking over the management of any school under this section the Government may arrange to manage the school through any person or officer authorised by the Government in this behalf, hereinafter referred to as the Authorised Officer.(4)Where the management of any school has been taken over under sub-section (1) the managing committee of such school may, within one month from the date of taking over, appeal to the State Government who may after considering the representation made by the managing committee, pass such orders, including an order for the restoration of the management or for the reduction of the period during which the management of such school shall remain vested in the Government as it may deem fit.(5)Where the management of school has been taken over under this section, the Government shall pay such rent as may be payable for the building/buildings of the school to the person entitled to receive it as was being paid by the managing committee immediately before the management of such school was taken over.(6)During such period as any school remains under the management of the Government-(a)the service conditions, as approved by the Government of the employees of the school who were in employment immediately before the date on which the management was taken over, shall not be varied to their disadvantage ;(b)all educational facilities which the school has been affording immediately before such management was taken over, shall continue to be afforded ;(c)the School Fund and all other existing funds shall continue to be available to the Authorised Officer for being spent for the purposes of the school; and(d)no resolution passed at any meeting of the managing committee of such school shall be given effect to unless approved by the Government.
