Section 22(5) in The U.P. Board of Madarsa Education Act, 2004
(5)The Scheme of Administration of every institution shall be subject to the approval of the Board and no amendment to, or change in, the Scheme of Administration shall be made at any time without the prior approval of the Board:Provided that where the Management of an institution is aggrieved by an order of the Board refusing to approve an amendment or change in the Scheme of Administration, the State Government, on the representation of the Management, may, if it is satisfied that the proposed amendment or change in the Scheme of Administration is in the interest of the institution, order the Board to approve the same and thereupon the Board shall act accordingly.
