(1)Notwithstanding anything in the [Telangana] [Adapted in G.O.Ms.No.9, PR & RD (Mandal) Department, dated 12.09.2014 and replaced by Act No.5 of 2018.] Panchayat Raj Act, 1994, the [Telangana] [Adapted in G.O.Ms.No.142, MA & UD (F2) Department, dated 29.10.2015.] Municipalities Act, 1965 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 the local authority concerned, the control and management of any primary school, established or maintained and administered by the Government or any panchayat samithi or the municipality, to the, Abhyudaya Pradhamika Vidya Samstha; and from the date so notified, it shall be open to the Abhyudaya Pradhamika Vidya Samstha to control and manage the said school; and all the properties and assets of the local authority pertaining to and intended to be used for such school shall stand transferred to, and vest in, the Abhyudaya Pradhamika Vidya Samstha free from all encumbrances.
