Section 32 in Uttaranchal School Education Act, 2006
32. Requirement of Amendment or Alteration in the Scheme of Administration.
(1)While making any suggestion in the Scheme of Administration submitted under section 29 or 31 the Director shall send, within such period of time as may, be prescribed, a notice to such institution suggesting any alteration, or modification therein and requiring the institution to submit a fresh Scheme of Administration or to amend of alter the existing Scheme.(2)While making any suggestion in the Scheme of Administration, the Director shall give, his reasons therefore and shall also afford an opportunity to the institution to make a representation within such .period as May be specified in the notice.(3)The Director shall consider any representation made in accordance with subsection (2) and may approve the Scheme of Administration in its original form or subject to any alteration or modification suggested under sub-section (1) or with any other changes as may appear to him to be just proper :Provided that where the Director proposes to make any new alteration or modification in the Scheme of Administration, he shall' give an opportunity to the institution to make a representation within such period as may be specified by him.(4)Subject to the provisions of thiS Act,the Director shall, within such period of time as may be prescribed, either approve the Draft scheme of Administration submitted under Section 29 or section 31, or suggest any alteration or modification in the Scheme of Administration.Provided that if the Director doeS not suggest any alteration or modification in, the 'Draft Scheme of Administration shall the period of time prescribed by regulations the Draft Scheme of Administration shall be deemed to have been approved.
