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[Cites 0, Cited by 0] [Section 26(1)] [Section 26] [Entire Act]

State of Uttarakhand - Subsection

Section 26(1)(a) in Uttarakhand Panchayati Raj Act, 2016

(a)subject to such rules as may be prescribed by State Government concern Gram Panchayat shall be responsible for curriculum, employment and qualification of teachers and supervision of a school, maintain any existing primary school including the buildings and furniture thereof and be responsible for its proper working and may similarly establish and maintain a new school or improve any existing school;