Section 37(5) in Uttaranchal School Education Act, 2006
(5)In respect of any institution for which authorized Controller has been appointed under this Act, the authorized Controller shall, in relation 'to such institution be deemed substituted, for the person referred to in Clauses (i) and (ii) of sub-section (1) or Clause (i) of sub-section (2), or clause (1) of Sub-section (3), as the case may be of
