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[Cites 0, Cited by 0] [Section 35(1)] [Section 35] [Entire Act]

State of Uttarakhand - Subsection

Section 35(1)(a) in Uttaranchal School Education Act, 2006

(a)wherever an authorized controller is appointed under sub-section (4) or sub-section (8) of Section 34 (a) he shall take over the management of the concerned institution and its properties to the exclusion of its Committee of Management, and shall, subject t6 such restrictions as the State Government may impose, have all such power and author as the Committee would have if the institution and its properties were not taken over under the said sub-section.