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] [Entire Act]

State of Uttar Pradesh - Section

Section 5 in The U.P. Admission To Educational Institutions (Reservation For Scheduled Castes, Scheduled Tribes And Other Backward Classes) Act, 2006

5. Responsibility and powers for compliance of the Act. -

The State Government may, by a notified order, entrust the Head of the Institution or any officer or employee of the Institution with the responsibility of ensuring the compliance of the provision of this Act.