Section 22(8) in The U.P. Board of Madarsa Education Act, 2004
(8)If an institution fails to comply with the provision of sub-section (7) within the period provided therefor, the Board shall, by notice in writing require such institution to submit the Scheme of Administration within a further period of three months:Provided that on a representation by the institution prior to the expiry of the extended period, the Board may in its discretion allow a further extension for a period of three months but not beyond that and the Committee of Management of the institution shall comply with the provision of this section in such further extended period.
