Section 6 in The Meghalaya School Education Act, 1981
6. Scheme of management.
(1)Notwithstanding anything contained in any other law for the time being in force or in any instrument having effect by virtue of any such law, the managing committee of every recognised school shall make in accordance with the rules made under this Act and with the previous approval of the appropriate authority, a scheme of management for school:Provided that in the case of a recognised private school which does not receive any aid, the scheme of management shall apply with such variations and modifications as may be prescribed ;Provided further that so much of this sub-section as relates to the previous approval of the appropriate authority, and the particulars of the scheme of management shall not apply in the case of a minority school.(2)A scheme may be made in like manner, to add to, vary or modify any scheme made under sub-section (1).
