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[Cites 0, Cited by 0] [Section 19(1)] [Section 19] [Entire Act]

State of Uttar Pradesh - Subsection

Section 19(1)(a) in The U.P. Panchayat Raj Act, 1947

(a)shall, subject to such rules as may be prescribed regarding the 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;