Section 22A in The U.P. Pravidhik Shiksha Adhiniyam, 1962
22A. Scheme of Administration.
- [(1) Notwithstanding anything in any law, document or decree of order of a court or other instrument, there shall be a Scheme of Administration for every institution whether affiliated before or after the commencement of the Uttar Pradesh Pravidhik Shiksha (Sanshodhan) Adhiniyam, 1974.(2)The Scheme of Administration shall, amongst other matters, provide for the constitution of a Committee of Management vested with authority to manage and conduct the affairs of the affiliated institution.(3)The Principal of the affiliated institution shall be ex-officio member of the Committee of Management with a right to vote.(4)The Principal of the affiliated institution shall neither attend the meeting of the Committee of Management nor shall he exercise his right to vote whenever a charge concerning his personal conduct is under discussion.(5)The Scheme of Administration shall also describe, subject to any regulations, the respective powers, duties and functions of the Principal and the Committee of Management in relation to the affiliated institution.(6)Where more than one affiliated institution is maintained by a body or authority, there shall be a separate Committee of Management for each such institution, unless otherwise provided in the regulations for any class of affiliated institutions.(7)The Scheme of Administration of every affiliated institution shall be subject to the approval of the Director and no amendment to or change in such scheme shall be made at any time without the prior approval of the Director in writing.(8)Every affiliated institution shall be managed in accordance with the Scheme of Administration framed under and in accordance with this Section and Sections 22-B and 22-G.
