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 0] [Entire Act]

Union of India - Section

Section 25 in The Reformatory Schools Act, 1897

25. power to appoint trustees or other managers of a school to be a Board of Management.-

The State Government may declare any body of trustees or managers of a school, who are willing to act in conformity with the rules referred to in section 5, clause (b), to be a Board of Management under this Act, and thereupon such body or manager shall have all the powers and perform all the functions of such Board of Management.