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[Cites 0, Cited by 0] [Section 44(3)] [Section 44] [Entire Act]

State of Uttarakhand - Subsection

Section 44(3)(a) in Uttaranchal School Education Act, 2006

(a)Notwithstanding anything contained in any law and without prejudice to the generality of the powers conferred under sub-section (1) the Director may any tithe, by general or specific order, direct a teacher, who takes part in a strike or remains in it or takes part in it otherwise, which has been prohibited under section 3 of Uttar Pradesh Maintenance of Essential Service Act 1966 (is adopted in Uttaranchal) to be present on his duty by the day or time specified in the order.