Section 16(10) in The Rules for Payment Of Grant-in-Aid to Non-Government Educational, Cultural & Physical Education Institutions, 1963
(10)When the teacher has been confirmed, neither the teacher nor the committee, subject to the provisions of clause 7, shall terminate this agreement except by giving to the other three calendar month's notice in writing or paying to the other a sum equivalent to thrice the monthly salary which the teacher is then earning.The committee shall not terminate the agreement in any case unless a resolution to this effect has been passed at a meeting of the Committee specially convened for the purpose and unless adequate reasons for such action are recorded in the resolution. Such reasons shall be (a) inefficiency (b) general retrenchment decided upon for reasons of financial stringency (c) abolition of a subject or (d) abolition of a section or class.
