- Subject to the prescribed rules, the [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] shall be charged with, and be responsible for, the maintenance and management of all primary and basic schools recognised by the State Government within the Municipal area, and construction and repair of all the buildings connected therewith :Provided that nothing contained in this section shall be held to apply to the practising primary schools attached to training schools and such other schools as may be notified from time to time by the State Government and these shall remain under such authority as ordered by the State Government:Provided further that the State Government may, of their own motion or on the application of the Municipality exempt any Municipality from any one or more of the obligations imposed under this section, subject to such conditions as they deem proper and may direct that the [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] concerned shall pay such annual contribution in lieu of such exemption to such authority or authorities as the State Government may determine. The authority or authorities thus appointed shall, exercise all the functions of the Municipality as are enumerated in this chapter, and control and operate the Primary Education Fund constituted under Section 362.
