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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Uttarakhand - Subsection

Section 38(3) in Uttaranchal School Education Act, 2006

(3)No person selected under this selection shall be appointed, unless-
(a)in the case of the Head of Institution the proposal of appointment has been approved by the Regional Additional Director of Education; and
(b)in the case of a teacher such proposal has been approved by the District Education Officer.