Section 28 in Uttaranchal School Education Act, 2006
28. Provisions for assistance during examination.
(1)For the conduct of Board's Examinations, evaluation of answer-books in such Examination and preparations of result thereof, the Committee of Management, Head of Institution, every teacher and other employee in relation to an institution, shall render such assistance, perform such duties and discharge such functions as may be required, entrusted or assigned to it or him by or under this Act.(2)Where the Director is satisfied that any such Committee, Head of Institution, teacher or employee has failed to carry out any direction issued under sub-section (1), he may, for the conduct of Board's Examinations, evaluation of answer- I books in such examination or preparation of result thereof, take such-measures (including requisition and taking possession of the building, furniture or any other property of the institution) and for such period as appears to him-neceSsary therefore.
