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[Cites 0, Cited by 0] [Section 22C] [Entire Act]

State of Uttar Pradesh - Subsection

Section 22C(2) in The U.P. Pravidhik Shiksha Adhiniyam, 1962

(2)Where the Director suggests and modification in the draft Scheme of Administration under sub-section (1), he shall send a copy of the same to the affiliated institution giving his reasons therefor and affording an opportunity to such institution to make a representation, with such period of time, as may be specified in the regulations;Provided that in case the Director does not suggest any alteration or modification in the draft Scheme within the period specified in the regulations, draft Scheme shall be deemed to have been approved.