Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Uttarakhand - Subsection

Section 44(4) in Uttaranchal School Education Act, 2006

(4)The-management, or on its committing default, the District Education Officer shall be competent to appoint in substantive capacity, any person who possesses qualification prescribed for carrying out the duties of the post of a teacher, notwithstanding anything contrary in this Act or in regulations for the time being in force regarding selection, appointment or approval of appointment.