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[Cites 0, Cited by 0] [Section 23(2)] [Section 23] [Entire Act]

State of Uttar Pradesh - Subsection

Section 23(2)(r) in The U.P. Pravidhik Shiksha Adhiniyam, 1962

(r)inspection of a Centre;
(ra)[ the powers, duties and functions of Principal and the Committee of Management;] [Clauses (ra) to (ri) have been added by U.P. Act No. 35 of 1974.]
(rb)the principles under which approval to a Scheme of Administration may be accorded;
(rc)the period of time during which a representation may be made to the Director under sub-section (2) of Section 22-C;
(rd)the period of time on the expiry of which a draft Scheme of Administration shall be deemed to have been approved by the Director under the proviso to sub-section (2) of Section 22-C;
(re)the period of time during which a representation may be made by an affiliated institution under the proviso to subsection (3) of Section 22-C;
(rf)the constitution of the Selection Committee referred to in sub-section (2) and sub-section (3) of Section 22-E, the conduct of business at their meetings and the preparation of regional panels;
(rg)[* * *]
(rh)the particulars to be forwarded to the Director under subsection (2) of Section 22-E;
(ri)all matters relating to the appointment and conditions of service of principals and teachers of affiliated institutions; and]