Section 46(1) in Uttaranchal School Education Act, 2006
(1)Where the District Education Officer on the basis of an inspection of an institution receiving maintenance grant from the State Government or its records or otherwise is satisfied that its management has committed default in complying with any direction given under Section 44 or with any provision of Section 43 or Section 45 he may recommend to the Regional Additional Director of Education that action be taken against the institution under sub-section (2).
