Section 32(4) in Uttaranchal School Education Act, 2006
(4)Subject to the provisions of thiS Act,the Director shall, within such period of time as may be prescribed, either approve the Draft scheme of Administration submitted under Section 29 or section 31, or suggest any alteration or modification in the Scheme of Administration.Provided that if the Director doeS not suggest any alteration or modification in, the 'Draft Scheme of Administration shall the period of time prescribed by regulations the Draft Scheme of Administration shall be deemed to have been approved.
