Section 19 in The U.P. Pravidhik Shiksha Adhiniyam, 1962
19. Delegation and reference to committees by the Board.
- [(1) The Board may, by general or special order delegate, either unconditionally or subject to such conditions and limitations, if any including the condition of review by itself, as may be specified in the order, to any Committee appointed under this Act, such of its powers and duties under this Act as it deem necessary.(2)Without prejudice to the generality of the foregoing power, the Board may refer any question arising in the course of the exercise of its powers or performance of its duties and functions under this Act to the appropriate Committee and where a reference is so made, the Board shall before taking a decision thereon, consider the report, recommendations and suggestions of the Committee ] [Substituted by U.P. Act. No. 23 of 1966.]
