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[Cites 0, Cited by 0] [Section 34(2)] [Section 34] [Entire Act]

State of Uttarakhand - Subsection

Section 34(2)(vii) in Uttaranchal School Education Act, 2006

(vii)the Scheme of Administration in relation to an institution, apprOved before the commencement of this Ad, is inconsistent with the provision of this Act and the management of the InStitution has failed to alter or modify it.within a reasonable time despite notice under Section 32, he may refer the case to, Board for withdrawal of recognition of such institution, or issue notice to the Committee of Management to show cause within thirty days form the date of receipt of notice why an order under sub-section (4) should not be made.