Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Uttar Pradesh - Subsection

Section 18(2) in The U.P. Pravidhik Shiksha (Admission Conduct of Examinations and Conferment of Certificates and Diplomas) Regulations, 1992

(2)The administrative department, however, if required may complete the necessary weeks of training by keeping the institution open on day of holidays/vocation in order to complete the training prior upto 7 days of commencement of examination :Provided that atleast 7 days shall be given to the students for preparation of examination in each session/semester :Provided further that beyond the regular periods of training and extra-curricular activities in a day, the periods of zero hours allotted, if required and if possible, may be calculated towards the requirement of completion of the required seek of training. The principal of the institution in such cases, shall seek permission of Director and the copy of such permission, if accorded should also be intimated to Board.