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[Cites 0, Cited by 1] [Section 10] [Entire Act]

State of Haryana - Subsection

Section 10(4) in The Haryana School Education Act, 1995

(4)Where the management of any school has been taken over under sub-section (1), the managing committee or manager of such school may, within three months from the date of taking over, appeal to the Secretary, who may after considering the representation made by managing committee or manager, pass such orders, including an order for the restoration of the management or for the reduction of the period during which the management of such school shall remain vested in the Director, as he may deem fit.