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[Cites 0, Cited by 0] [Section 22C] [Entire Act]

State of Uttar Pradesh - Subsection

Section 22C(3) in The U.P. Pravidhik Shiksha Adhiniyam, 1962

(3)The Director shall consider any representation made in accordance with the provisions of sub-section (2) and may approve the Scheme of Administration in its original form, or subject to the modification suggested under the said sub-section or with any other modification as may appear to him to be just and proper;Provided that where the Director proposes to make a new modification in the Scheme of Administration, lie shall provide an opportunity to the affiliated institution to make a representation to him within such period of time as may be specified in the regulations.