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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Uttar Pradesh - Subsection

Section 6(1) in U.P. Non-Governmental Arabic and Persian Madarsa Recognition, Administration and Services Regulation, 2016

(1)For recognition up to the level of Munshi and Maulvi, at one time, an endowment of Rs. 2000/- in the form of cash, land or building is necessary. Cash endowment should be pledged in the name of District Minority Welfare Officer. If the endowment is in the form of land or building then the Manager of the Madarsa shall furnish an affidavit to the effect that it shall not be transferred, sold or conveyed without obtaining prior approval in writing from District Minority Welfare Officer and Registrar Madarsa Board.