Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 36] [Entire Act] State of Uttarakhand - Subsection Section 36(3) in Uttaranchal School Education Act, 2006 (3)No person shall be appointed as Head of Institution-or teacher in an-institution unless he possesses qualification prescribed by the Regulation.
