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 1] [Entire Act]

State of Uttar Pradesh - Section

Section 16I in Uttar Pradesh Intermediate Education Act, 1921

16I.

Subject to the approval of the State Government, the Director may, by a notification in the official Gazette, delegate all or any of the powers conferred upon him by or under this Act, except the powers which he exercises as Chairman of the Board, to an officer or officers of the Education Department not lower in rank than a "Deputy Director of Education".