Section 14 in U.P. Non-Governmental Arabic and Persian Madarsa Recognition, Administration and Services Regulation, 2016
14. Approval of a Scheme of Administration - The main principal on which approval of a scheme of administration shall be accorded that it should conform to the following rules :-
(a)A scheme of Administration shall provide for proper and effective functioning of the Committee of Management.(b)Procedure for constituting the Committee of Management qualifications disqualifications of its members, term of its office calling its meetings shall be laid down.(c)All decision shall be taken by the Committee of Management and powers of delegations, if any, shall be limited and clearly defined.(d)Powers and duties of the Committee of Management and its members shall be clearly defined.(e)Distribution of power shall be well balanced and dominance of individual and sectional interests shall be avoided.(f)Constitution of the Committee of selecting employees, and their functioning as prescribed under the Act and Regulation shall be provided for.(g)A Scheme of Administration shall make provision for maintenance and security of property and investment and utilization of funds of the institution as well as regular checking and auditing of accounts and prescribed measures against their misappropriation, misuse and waste.(h)A Scheme shall contain specific provision for speedy decision of dispute relating to right of management also regarding management of the institution during the period of dispute.
