Section 59 in Uttaranchal School Education Act, 2006
59. Position with regard to the property of Basic Shiksha Parishad or a local body.
- (I) the properties of Basic Shiksha Parishad immediately before the date of the commencement of this Act, shall become the properties of the State Government.(2)Where any building or part thereof, on the date immediately before the date of the commencement of this Act, was occupied as tenant by Basic Shiksha Parishad for the purpose of any basic school, the tenancy in respect of such building or part, with effect from the date of the commencement of this Act, shall stand transferred in favour of the State Government.(3)Where any building or part thereof belonging to a local body, on the date immediately before the date of the commencement of this Act, was occupied by Basic Shiksha Parishad for the purposes of any basic school, the State Government shall, with effect from the date of the commencement of this Act, be deemed to have become licensee on behalf of the local body in respect of such building or part on such terms and conditions as the State Government may by general or special order determine.(4)The provisions of this section shall have effect, notwithstanding anything ;.ordained in any contract, lease or other instrument, or any law for the in being on force.
