Section 35 in Uttaranchal School Education Act, 2006
35. Appointment of Authorized Controller.
(1)(a)wherever an authorized controller is appointed under sub-section (4) or sub-section (8) of Section 34 (a) he shall take over the management of the concerned institution and its properties to the exclusion of its Committee of Management, and shall, subject t6 such restrictions as the State Government may impose, have all such power and author as the Committee would have if the institution and its properties were not taken over under the said sub-section.(b)Every person in whose possession, custody or control any property of the institution may be; shall deliver such property to the authorized Controller forthwith.(2)Every person who on the date of the order referred to in sub-section (4) of sub-section (8) of section 34 has in his possession or control any books or-other documents relating to the institution to its property shall be liable to account for the said books and other documents to the authorized Controller, and shall deliver them to him or to such person as the authorized Controller 'nay specify in this behalf.(3)The authorized Controller may apply to the Collector for delivery of possession and control over the institution or its properties or any part thereof, and the Collector may take all necessary steps for securing possession to 'the authorized Controller of such institution or property, and in particular, may use or cause to be used.such force as may be necessary.Explanation. - In this section and section 34, unless the context otherwise requires, "property" in relation to an institution, includes properties, movable and immovable belonging to or endowed wholly or partly for the benefit of the institution including lands, building (including, hostels), works, library, laboratory, instruments, equipments, furniture, stationary, stores, automobiles and other vehicles, if any, and other things pertaining to the institution, cash in hand, cash at bank, income from fees, boys funds, grants, investments and book debts, all other rights and interests arising out of such property as may be in the ownership, possession, power or control of the institution and all books of accounts, registers and all other documents of whatever nature relating thereto, and shall also be deemed to include all subsisting borrowings, liabilities and obligations of whatever kind, of the institution.Appointment of teachers and employees
