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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Uttarakhand - Subsection

Section 32(1) in Uttaranchal School Education Act, 2006

(1)While making any suggestion in the Scheme of Administration submitted under section 29 or 31 the Director shall send, within such period of time as may, be prescribed, a notice to such institution suggesting any alteration, or modification therein and requiring the institution to submit a fresh Scheme of Administration or to amend of alter the existing Scheme.