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[Cites 0, Cited by 0] [Section 34(2)] [Section 34] [Entire Act]

State of Uttarakhand - Subsection

Section 34(2)(vi) in Uttaranchal School Education Act, 2006

(vi)the draft of the Scheme of AdministratiOn had not been submitted within the time allowed therefore under Section 31, or that the Management of the institution.is being conducted otherwise than in accordance-with the Scheme of Administration or the affairs of the institution arebeing otherwise mismanaged;