Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Section 2] [Entire Act]

State of Haryana - Subsection

Section 2(d) in The Haryana School Education Act, 1995

(d)"appropriate authority" means, -
(i)in the case of a school recognised or to be recognised by an authority designated or sponsored by the Government, that authority;
(ii)in case of disbursement of grant to recognised private aided schools, the authority designated by the Director;