33. Abhyudaya Pradhamika Vidya Samstha and Residential Educational Institutions Society.
(1)There shall be registered society to establish and maintain abhyudaya pradhamika pathasalas in the state of effecting qualitative improvement in primary education to be called the Abhyudaya Pradhamika Vidya Samstha.(2)There shall be a registered society to establish and maintain residential educational institutions in the State to be called the [Telangana] [Substituted by G.O.Ms.No.15, Higher Education, (TE) Department, dated 23.04.2015.] Residential Educational Institutions Society.(3)The composition of the governing body of each of the said societies and its powers and functions shall, notwithstanding anything in any law for the time being in force, be such as may be prescribed.(4)Where the Government are of opinion that all or any of the educational institutions established and maintained by the said society be taken over, they may, after giving one month's notice to the society to make any representation; direct by notification that the management of the said educational institution shall, with effect on and from the date specified therein, vest in the Government without detriment to the interests of the employees of the said institution.[Chapter VI-A] [Chapter - VI-A inserted by Act No.27 of 1987.] Registered Schools
