Section 34(6) in Uttaranchal School Education Act, 2006
(6)Where the Committee of Management of the concerned institution fails to show cause within the Boole allowed under sub-section (5), or within such extended time as the State =Government may, from time to time, allow or where (-the State Government is, after considering the cause shown by the Committee of Management, satisfied that any of the grounds mentioned is Clause (iii) or Clause (v) of sub-section (3) exists, it may by order and for reasons to ..be recorded, appoint an authorized Controller in respect of such institution and thereupon, the provisions of sub-section (4) shall mutatis mutandis apply.
