Section 51(1) in Uttaranchal School Education Act, 2006
(1)If any default is committed in complying with any direction under Section 44 or with the provisions of Section 43 or Section 45, every person who at the time the default was committed was Manager or any Other person vested with the authority to manage and conduct the affairs of the Institution receiving maintenance grant from the State Government shall, unless he prove§ that the default was committed without hiS knowledge or that he exercised all due diligence to prevent the commission of the default, be punishable, in the case of a default in complying with, the provisions of Section 43 with fine which may extend to one thousand rupees and in case of any other default, with imprisonment which may extend to six months or fine which may extend to one thousand rupees or with both.
