Section 29 in Code of Regulations for Approved Nursery and Primary Schools
29.
If the Correspondent of an approved Nursery/Primary Schools is found guilty of malpractice and corruption, the Educational Agency shall conduct an enquiry and take suitable action against him/her failing which the Director or an Officer authorised by him will take action, after conducting a thorough and proper enquiry. An appeal shall lie with the Director of Elementary Education against the orders of the officer authorised by him in this regard.Annexure IProforma Application for the Approval of Nursery and Primary Schools
