Section 26 in Uttarakhand Panchayati Raj Act, 2016
26. Rights of Gram Panchayat for maintenance and improvement of schools and hospitals.
(1)(a)subject to such rules as may be prescribed by State Government concern Gram Panchayat shall be responsible for curriculum, employment and qualification of teachers and supervision of a school, maintain any existing primary school including the buildings and furniture thereof and be responsible for its proper working and may similarly establish and maintain a new school or improve any existing school;(b)shall subject to such rules as may be prescribed by State Government concern Gram Panchayat regarding the establishment, maintenance and supervision, maintain any existing Ayurvedic, Homoeopathic or Unani hospital or dispensary including the building and equipments thereof and may similarly establish and maintain a new hospital or dispensary for one or more of the systems of medicine mentioned above.(2)The Zila panchayat and the State Government may make such grants for school, hospital or dispensaries mentioned in sub-section (1) as may be prescribed.
