Section 19 in Tamil Nadu Private Colleges (Regulation) Act, 1976
19. Dismissal, removal or reduction in rank or suspension of teachers or other persons employed in private colleges.
(1)Subject to any rule that may be made in this behalf, no teacher or other person employed in any private college shall be dismissed, removed or reduced in rank nor shall his appointment be otherwise terminated except with the prior approval of the competent authority.(2)Where the proposal to dismiss, remove or reduce in rank or otherwise terminate the appointment of any teacher or other person employed in any private college is communicated to the competent authority, that authority shall, if it is satisfied that there are adequate and reasonable grounds for such proposal, approve such dismissal, removal, reduction in rank or termination of appointment.(3)(a)No teacher or other person employed in any private college shall be placed under suspension, except when inquiry into the gross misconduct, within the meaning of their Code of Conduct prescribed under sub-section (1) of section 18, of such teacher or other person is contemplated.(b)No such suspension shall remain in force for more than a period of two months from the date of suspension and if such inquiry is not completed within that period, such teacher or other person shall, without prejudice to the inquiry, be deemed to have been restored as teacher or other employee:Provided that the competent authority may, for reasons to be recorded in writing, extend the said period of two months for a further period not exceeding two months, if, in the opinion of such competent authority, the inquiry could not be completed within the said period of two months for reasons, directly attributable to such teacher or other persons.
