(1)The Director may, from time to time, inspect or cause to be inspected any basic school [* * *] [Omitted by U.P. Act No. 5 of 1977 (w.e.f. 21.4.1977).] and also the records and proceedings of the local body concerning or connected with discharge of the functions of the local body in respect of basic education.(2)[ The Director may direct the management of a basic school to remove any defect or deficiency found on inspection or otherwise.(3)If the management of a basic school fails to comply with any direction made under sub-section (2), the Director may, after considering the explanation or representation, if any, given or made by the management, refer the case to the Board for withdrawal of recognition of such school.(4)On receipt of a recommendation under sub-section (3) in respect of any basic school, the Board may withdraw the recognition of that school.] [Substituted for original sub-sections (2) to (9) by U.P. Act No. 5 of 1977 (w.e.f. 21.4.1977).]
