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[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

State of Uttarakhand - Subsection

Section 22(2)(xviii) in Uttarakhand Right of Children to Free and Compulsory Education Rules, 2011

(xviii)To ensure the regular attendance of teachers in the school The Executive Council, by the approval of at least 30 percent members of the total members of Executive Council, shall inform to the Deputy Block Education Officer/Block Education Officer for the necessary action if the teachers are absent or irregular. The deputy Block Education Officer/Block Education Officer shall make enquiry to the related matter and shall send the inquiry report to the District Education Officer and shall provide a copy to the related School Management Committee within a month of the complain. The DEO shall decide the matter within a period of two months and shall inform accordingly to the related School Management Committee. If the charges laid down against the teacher are found proper, the disciplinary action in accordance to the service rules shall be taken by the District Education Officer. If the School Management Committee is not satisfied by the inquiry of deputy Block Education Officer/Block Education Officer then it may make an appeal through Chairperson of the Executive Council, to the District Education Officer or State Commission for the Protection of Child Right (SCPCR) constituted for the effective implementation of Right of Children to Free and Compulsory Education Act, 2009 by the approval of at least 30 percent members of the Executive Council;