Section 34(9) in Uttaranchal School Education Act, 2006
(9)Nothing in the section shall be construed to confer on the authorized Controller appointed under, sub-section (4) or sub-section (8), the; power to transfer any immovable property belonging to the institution (expect by way of letting from month to month-in the ordinary 'courses' of management) or to create any charge thereon (expect as a condition of receipt of any grant-in-aid for institution from the State Government or the Government of India).
