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 3] [Entire Act]

State of Uttar Pradesh - Section

Section 19 in The U.P. Panchayat Raj Act, 1947

19. Maintenance and improvement of Schools and Hospitals. -

(1)A [Gram Panchayat] [Substituted by U.P. Act No. 9 of 1994.] -
(a)shall, subject to such rules as may be prescribed regarding the curriculum, employment and qualification of teachers and supervision of a school maintain any existing primary school including the buildings and furniture thereof and be responsible for its proper working and may similarly establish and maintain a new school or improve any existing school;
(b)shall, subject to such rules as may be prescribed regarding the establishment maintenance and supervision, maintain any existing Ayurvedic, Homoeopathic or Unani hospital or dispensary including the building and equipments thereof and may similarly establish and maintain a new hospital or dispensary for one or more of the systems of medicine mentioned above.
(2)The [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.] and the State Government shall make such grants for such schools, hospitals or dispensary as may be prescribed.