Section 17(2)(iii) in Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974

[Cites 0, Cited by 0] [Section 17(2)] [Section 17] [Entire Act]

State of Tamilnadu - Subsection

Section 17(2)(iii) in Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974

(iii)Whenever the competent authority has extended the period of suspension of a teacher or other person under the proviso to clause (b) of sub-section (3) of section 22 of the Act, he shall intimate such extension of suspension to the District Educational Officer concerned. On receipt of such intimation, the District Educational Officer concerned shall make payment of subsistence allowance to the teacher or other person who is placed under suspension for a further period not exceeding two months at half the rate of pay which he was drawing at the time of suspension and in addition the dearness allowance, if admissible, on the basis of such pay.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Tamilnadu - Subsection

Section 17(2)(iii) in Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974