Section 14 in Uttaranchal School Education Act, 2006
14. Prohibition of unauthorized conferment of Diplomas and Certificate.
- No person shall confer, grant or issue or hold himself entitled to confer; grant or issue any diploma or certificate or document stating or implying that the holder, grantee or recipient has pursued a course of study in any institution privately, or has passed the Intermediate, High School, Junior High School, Primary or Teacher Education examination or any examination described in manner reasonably calculated to cause it to be believed to be the Intermediate, High School, Junior High School, Primary or Teacher Education examination.
