(3)Subject to the provisions of this Act, and the general or special orders of the Government made in this behalf,-(a)the Director shall be the chief controlling authority in all matters connected with the administration of such part of general education in the State as may be allotted to him by the Government by an order made in this behalf;(b)the Director of Technical Education shall be the chief controlling authority in all matters connected with the administration of technical education in the State.
