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[Cites 0, Cited by 0] [Section 39(3)] [Section 39] [Entire Act]

State of Uttarakhand - Subsection

Section 39(3)(c) in Uttaranchal School Education Act, 2006

(c)Any party may prefer an appeal to the Regional Additional Director, Education, against an order of the District Education Officer under Clause (b), within one month from the date of communication of the order to that party, and the Regional Additional Director may, after such further enquiry, if any, as he considers necessary, confirm, set aside or modify the order, and the order passed by the Regional Additional Director shall, be final. In the case the order under appeal was passed by the very person holding the office of Regional Additional Director while acting as District Education Officer, the appeal shall be transferred by the order of the Director to some other Regional Additional Director for decision, and the provisions of this clause shall apply, in relation to decision by that other Regional Additional Director as if the appeal had been preferred to himself.