Section 34(4) in Uttaranchal School Education Act, 2006
(4)Where the Committee of Management of an institution fails to show cause within the time allowed under sub-section (3) or within such extended time as the Director may, from time to time allow, or where the Director is, after considering the cause shown by the Committee of Management satisfied that any of the grounds mentioned in sub-section (3) exists, he may recommend to the State Government to appoint an authorized Controller for that institution and thereupon the State Government may, by order, for reasons to be recorded authorize any person (hereinafter referred to as the authorized Controller) to take over, for such period not exceeding two years, as may be specified, the Management of such Institution' and its properties:Provided that if the State Government is of opinion that iris expedient so to do in order to continue to secure the proper management of the institution and its properties, it may' from time to time, extend the Operation of the Order, for such period not exceeding one year at a time, as it may specify, so however, that the period specified in the initial order, but excluding the period specified in sub section (8), does not exceed five years :Provided further that if at the expiration of the-said period of five years, there;is no laWfully constituted Committee of Management of the institution, the authorized Controller shall continue to function, as such, until the State Government is satisfied- that a Committee of Management has been lawfully constituted
