Section 68A in Code of Regulations for Anglo-Indian Schools-Tamil Nadu State
68A.
If the Headmaster or any other teacher of a school is found to be negligent in the discharge of his duties or is found to have committed any irregularity, the Director shall, after due enquiry declare him unfit to be a Headmaster or a teacher for a specified period or permanently as the circumstances of the case warrant.Such declaration shall not be made until the teacher or Headmaster has been informed in writing of the charges against him and a full enquiry has been made either by the Inspector of Anglo-Indian Schools or any other officer deputed by the Director for the purpose, provided that this procedure need not be followed in cases where the teacher or Headmaster has been convicted by a competent Court.The nature of the enquiry to be conducted will be as follows: - The Inspector of Anglo-Indian Schools should submit a preliminary report to the Director in regard to the conduct or work of the teacher or Headmaster. If the Director considers that a prima facie case has been made out, orders will be issued to the Inspector of Anglo-Indian Schools on the further action to be taken.Charges will then be framed and communicated to the teacher or Headmaster for his written explanation, which will be obtained and submitted together with the remarks of the Correspondent and the Inspector of Anglo-Indian Schools to the Director who will then issue suitable orders considering the merits of each case. In the majority of cases, a personal enquiry may not be found necessary. Such an enquiry may, however, be held if, in the opinion of the enquiry officers, such a procedure is found necessary.An appeal shall lie to the Government in respect of original orders passed by the Director.Fees
