Section 14 in Regulations Under the U.P. Intermediate Education Act, 1921
14.
Approval of the Scheme of Administration.-The main principle on which approval to a Scheme of Administration shall be accorded would be that it should conform to the following rules:(a)A Scheme of Administration shall provide for proper and effective functioning of the Committee of Management.(b)Procedure for constituting the Committee of Management, qualifications and disqualifications of its members, term of its office, calling its meeting and conducting business thereat shall be laid down.(c)All the decisions shall be taken by the Committee of Management and powers of delegation, if any, shall be limited and clearly defined.(d)Powers and duties of the Committee of Management and its members shall be clearly defined.(e)Distribution of powers shall be well balanced and dominance of individual and sectional interests shall be avoided.(f)Constitution of the Committees for selecting Principal, Headmaster and Teachers and their functioning as prescribed under the Act and Regulations shall be provided for.(g)A Scheme of Administration shall provide that the terms and conditions of service of the employees of the Institutions shall be governed by the Act and Regulations.(h)A Scheme of Administration shall make provision for maintenance and security of property and investment and utilization of funds of the institution as well as regular checking and auditing of accounts, and prescribe measures against their misappropriation, misuse and waste.(i)A Scheme shall contain specific provision for speedy decision of disputes relating to right of management declared as such by the Regional Deputy Director or the Deputy Director of Education (Women), as the case may be, as also regarding management of the institution during the period of dispute.(j)No provision of a Scheme shall be contrary to the relevant paras of the Educational Code insofar as these are not inconsistent with the Act and Regulations.
