358. Middle Schools, High Schools and Schools of other description.
- The [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] may, subject to the prescribed rules -(a)with its own consent, be charged with and made responsible tor the maintenance and management of any Middle School, High School or a School of any other description recognised by State Government within the Municipal area; or(b)make grants-in-aid to such schools or schools.
