Section 34(2) in Uttaranchal School Education Act, 2006
(2)The Director may direct a management to remove any defect or deficiency found on inspection or otherwise.(ii)the Committee has failed .to appoint teaching staff possessing such qualifications as are necessary for the purpose of ensuring to maintenance of academic, standard in the institution or has appointed or retained in Service any teaching or non-teaching staff in contravention of the provision of this Act or the Regulations; or(iii)any dispute with respect to the right claimed by different persons to be lawful office-bearers of the Committee of Management has affected the smooth and orderly administration of the institution concerned; or(iv)the Committee has persistently failed for three years to provide the institution- with such adequate and proper accommodation, library, furnitUre, stationery, laboratory equipment or other facilities as are necessary for the efficient administration of such institution; or -(v)the 6punit-tee has substantially diverted, misapplied or misappropriated the property of the institution to its detriment or has transferred any property in contravention of the provisions of the Uttar Pradesh Educational Institutions (Prevention of Dissipation of Assets) Act, 1974; or(vi)the draft of the Scheme of AdministratiOn had not been submitted within the time allowed therefore under Section 31, or that the Management of the institution.is being conducted otherwise than in accordance-with the Scheme of Administration or the affairs of the institution arebeing otherwise mismanaged;(vii)the Scheme of Administration in relation to an institution, apprOved before the commencement of this Ad, is inconsistent with the provision of this Act and the management of the InStitution has failed to alter or modify it.within a reasonable time despite notice under Section 32, he may refer the case to, Board for withdrawal of recognition of such institution, or issue notice to the Committee of Management to show cause within thirty days form the date of receipt of notice why an order under sub-section (4) should not be made.
