Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Odisha - Subsection

Section 11(5) in Orissa School Education (Community Participations) Rules, 2000

(5)In case of School Committee becomes non-functional and does not evince any interest.in development and management of the school for six months and the fact is proved, the member-Secretary shall inform this fact to the S.I. of Schools/D.I. of Schools/C.I. of Schools, as the case may be, for formation of a new school committee. After obtaining such permission a new School Committee shall be formed following the usual procedure. On formation of a new committee, the old committee facto stand dissolved.