Section 52 in Uttaranchal School Education Act, 2006
52. Exemption of certain classes of institutions from the operation of certain sections.
(1)The provisions of sections 29, 30 31, sub-section (2) to sub-Section (14) of section 34 and sections 35 to 51 shall not apply to recognized institutions run and maintained by the State Government or the Central Government.(2)In the Case of recognized institutions maintained by a local body, the State Government may declare that all Or any of the provisions referred to in' subsection (1) shall not apply or shall apply subject to such alterations, modifications or additions as it may make and the provisions, if any, so made applicable, shall have effect notwithstanding anything inconsistent therewith 'contained in any other law for the time being in force.
