Section 49 in U.P. Board of Secondary Sanskrit Education (Appointment and Conditions of Service of Heads of Institution, Teachers and other employees of the Institutions Rules, 2009
49.
(1)The charge or charges should ordinarily be handed over to employee within 15 days from the date of taking the decision to start formal proceeding.(2)The employee should ordinarily be required to submit his written statement of defence within a period of 3 weeks and in no case should a period of more than a month be allowed for the purpose.(3)The enquiry, including oral examination of the witness, should ordinarily be completed within a month of the submission of the written statement.(4)The report of the enquiring agency where he is not himself the punishing authority should be submitted as expeditiously as possible and ordinarily within a fortnight of the closing of enquiry.(5)The punishing authority shall take decision without undue delay.
