9. State Self Finance Independent School Appellate Authority.
(1)There shall be a State Self Finance Independent School Appellate Authority.(2)An Appellate Authority, provided in Section 11 of the Uttar Pradesh Private Professional Educational Institutes (Regulation of Admission and Fixation of Fee) Act, 2006, shall-function as State Self-Finance Independent School Appellate Authority for the purpose of this Act unless a Separate Authority is constituted by the Government by notification in the Gazette;(3)The Appellate Authority shall have all powers of civil court as well as appellate court provided under the Code of Civil Procedure, 1908 (Act 5 of 1908) while hearing appeal. The decision passed by the State Self Finance Independent School Appellate Authority shall be final.
