Section 32(3) in Uttaranchal School Education Act, 2006
(3)The Director shall consider any representation made in accordance with subsection (2) and may approve the Scheme of Administration in its original form or subject to any alteration or modification suggested under sub-section (1) or with any other changes as may appear to him to be just proper :Provided that where the Director proposes to make any new alteration or modification in the Scheme of Administration, he shall' give an opportunity to the institution to make a representation within such period as may be specified by him.
