18A. Vesting of property and absorption of staff in merged areas. - (l) In any area administered by virtue of an order made by the Governor General under Section 290A of the Government of India Act, 1935, all primary schools with their lands, buildings, records and equipment and all other properties movable or immovable, which were vested in, held by or under the control of Government or a local authority in such area, for the purposes of primary education, immediately before the date on which such order was made, hereinafter in this Section referred to as the said date, shall with effect from the said date, if such area has formed part of a district for which a district school board has been constituted, vest in, be held by or under the control of the district school board, and in other cases, the [State] Government.
(2)During the period the properties so vested in or are held by or are under the control of the [State] Government in any area under sub-section (1), it shall be lawful for the [State] Government or such authority as it may appoint in this behalf to exercise in such area all the powers and perform all the duties of a district school board under this Act.(3)All properties vesting in, held by or under the control of the [State] Government under this Section shall, on such date as may be notified by the [State] Government in the Official Gazette, vest in, be held by or be under the control of, the district school board, constituted for the district in which such area is situated or such authorised municipality as the [State] Government may specify in the notification.(4)The district school board or the authorised municipality or the [State] Government, as the case may be, shall take over and employ such primary school teachers and other persons as were employed by or under the Government or a local authority immediately before the date notified under sub-section (3) or the said date as the case may be for the purposes of primary education on the same terms and conditions on which such teachers and persons were employed immediately before the relevant date or on such terms and conditions as the [State] Government may direct.(5)In the event of any question, dispute or doubt arising as to whether any particular property shall so vest in or be held by or be under the control of the district school board, the authorised municipality or the [State] Government or any particular staff shall be so taken over and employed by any of them or any terms and conditions on which such staff shall be taken over and employed, the matter shall be referred to the [State] Government whose decision thereon shall be final.
