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

State of Tamilnadu - Subsection

Section 13(2)(b) in Tamil Nadu Private Colleges (Regulation) Rules, 1976

(b)Whereas, after due enquiry, including the appeal, the suspension is found not justified, the committee shall not be entitled to any grant in respect of the expenditure on the subsistence allowance paid to the teacher or other person employed in the college. The educational agency shall, however, pay such teacher or other person the full pay and allowance he would have drawn but for his suspension. Any substitute appointed in the place of the said teacher or other person shall not be taken into consideration for assessment to grant.