Section 4(2)(c) in The U.P. Basic Education Act, 1972

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State of Uttar Pradesh - Subsection

Section 4(2)(c) in The U.P. Basic Education Act, 1972

(c)[ to lay down, by general or special orders in that behalf, norms relating to the establishment of institutions by [the Gaon Shiksha Samitis or Municipalities and to superintend Gaon Shiksha Samitis, Gram Panchayats and Municipalities] [Substituted by U.P. Act No. 21 of 1975.] in respect of the administration of institutions, for imparting instruction and preparing candidates for admission to examinations conducted by the Board];

(cc)[ to take over the management of all basic schools, which before the appointed day, belonged to any local body;] [Inserted by U.P. Act No. 5 of 1977 and shall be deemed always to have been inserted.]

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State of Uttar Pradesh - Subsection

Section 4(2)(c) in The U.P. Basic Education Act, 1972