Section 34(8) in Uttaranchal School Education Act, 2006
(8)If the State Government is of opinion that immediate suspension of the Committee of Management is also necessary or expedient in the, interest of the institution concerned, it may, while issuing notice tinder sub-section (5), by Order another reasons to be recorded, suspend the Committee of Management and make such 'arrangement as it thinks proper for managing the affairs of the institution pending the order that may subsequently be made wider sub-section (6) :Provided that the suspension shall not remain in force for more-than six months from the date it becomes effective.Explanation I. - For the removal of doubts, it is hereby declared that in computing the period of time specified in sub-section (4) or sub-section-(8) the time during which the operation of the order was suspended by the High-Court the powers under Article 226 of the Constitution shall be excluded; -Explanation II.- Nothing in sub-section (4) or sub-section (6) shall preclude State Government from revoking an order of appointment of an authorized controller appointed under any of the said provisions.
