Section 34(10) in Uttaranchal School Education Act, 2006
(10)Any order Made under this section shall have effect notwithstanding anything inconsistent therewith contained in any other enactment or in any instrument (including any Scheme of Administration) relating to the manageMent and control of the institution or its propertyProvided that the property of the institution and any income therefrom shall continue to be applied for the purposes of the institution as provided in any such instrument.-
