Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Uttarakhand - Subsection

Section 40(7) in Uttaranchal School Education Act, 2006

(7)Selection committee for Regularization.- A selection shall be appointed for each region comprising of the following members-
(i) Regional Additional Director of Education - Chairperson
(ii) Senior Regional Joint Director of Education - Member
(iii) District Education Officer of the concernedDistrict - Member
Provided that if there be no member of Scheduled Castes/Scheduled d Tribes/Other Backward Classes in the selection committee so constituted, a person from above mentioned categories, possessing appropriate qualifications shall be nominated by the Regional Additional Director of Education or the District Education Officer.