Section 13(2)(iii) in Rules for the Grant of Recognition and Aid to Elementary Schools

[Cites 0, Cited by 0] [Section 13(2)] [Section 13] [Entire Act]

State of Tamilnadu - Subsection

Section 13(2)(iii) in Rules for the Grant of Recognition and Aid to Elementary Schools

(iii)No notice on either side or prior consultation of Deputy Inspector of Schools as required under the proviso to clause (ii)(b) above is necessary in the case of teachers who are appointed purely on a temporary measure for three months or less or when teachers are discharged after the expiry of the specified period stipulated in the Teacher's Service Register. In case the vacancies last longer than the stipulated period the usual procedure shall be followed.

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State of Tamilnadu - Subsection

Section 13(2)(iii) in Rules for the Grant of Recognition and Aid to Elementary Schools