Section 22C in The U.P. Pravidhik Shiksha Adhiniyam, 1962
22C. Approval of the draft Scheme of Administration.
(1)Subject to the regulations governing the principles for according approval to the Scheme of Administration, the Director shall, within such period of time as may be specified in the regulations, either approve the draft Scheme of Administration submitted under Section 22-B or suggest any alteration or modification therein.(2)Where the Director suggests and modification in the draft Scheme of Administration under sub-section (1), he shall send a copy of the same to the affiliated institution giving his reasons therefor and affording an opportunity to such institution to make a representation, with such period of time, as may be specified in the regulations;Provided that in case the Director does not suggest any alteration or modification in the draft Scheme within the period specified in the regulations, draft Scheme shall be deemed to have been approved.(3)The Director shall consider any representation made in accordance with the provisions of sub-section (2) and may approve the Scheme of Administration in its original form, or subject to the modification suggested under the said sub-section or with any other modification as may appear to him to be just and proper;Provided that where the Director proposes to make a new modification in the Scheme of Administration, lie shall provide an opportunity to the affiliated institution to make a representation to him within such period of time as may be specified in the regulations.
