Section 29(7) in Uttaranchal School Education Act, 2006
(7)Whenever there is dispute with respect to the Management of an institution, persons found by the Regional Additional Director of Education upon such enquiry as 'is deemed fit to be in actual control of its affair may, for purpose of this Act, be recognized to constitute the Committee of Management of such institution until a Court of competent jurisdiction directs otherwise :Provided that the Regional Additional DireCtOr of Education shall, before making an order under this sub-section, afford reasonable Opportunity tO the rival claimants to make representations inExplanation- In determining the question; to who is control of the affairs of the institution, the Regional.Additional Director of Education shall have regard to the control over the funds 'Of the institution and over 'the administration, the receipt of income from, its properties, the Scheme of Administration approved under sub-section, (5) and other relevant circumstances.
