Section 3 in The Punjab Local Authorities (Aided Schools) Act, 1959
3. Powers of local authorities to transfer management and control of aided schools to State Government.
(1)A local authority may pass a resolution to transfer the management and control of aided schools to the State Government and communicate the same to the State Government.(2)On receiving such a resolution, the State Government may direct that the aided schools shall be taken over under its management and control and thereafter all rights and interests including the right of maintenance, management and control shall be transferred to and vest in the State Government and the rights and interests of the local authority in respect of such schools shall cease.
