Section 6(3) in The U.P. High Schools And Intermediate Colleges (Payment Of Salaries Of Teachers And Other Employees) Act, 1971
(3)Where the management fails to comply as aforesaid or to show cause, or the Regional Deputy Director, Education, considers the cause shown to be insufficient, he may by order supersede the management for such period not exceeding one year as may be specified in the Order, and authorise any person (hereinafter referred to as Authorised Controller) to take over the management of the institution for the said period :Provided that the Regional Deputy Director, Education, may where he considers it necessary or expedient so to do, -(i)extend the said period, from time to time, so however, that the period so extended does not exceed five years in the aggregate; or(ii)revoke the order at any time :Provided further that nothing in clause (ii) of the preceding proviso shall bar the passing of a fresh order under this section.
