Section 31 in Uttaranchal School Education Act, 2006
31. Scheme of Administration to be Presented for sanction before the Director.
- Where in relation to any institution, the Scheme of Administration has been! or, deemed to have been approved under Section 29 at any time before the commencement of the this Act and such Scheme Of 'AdMinistration is inconsistent with the prOvisions of this Act, the InstitUtion. shall submit, within a period Of Six months from such commencement, a fresh Scheme of Administration Consistent with the principals laid down in the first schedule for the approval of the Director.
