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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Gujarat - Subsection

Section 61(2) in Gujarat Elementary Education Rules, 2010

(2)The Elementary Education Officer shall have power
(a)to supervise control and co-ordinate the work of the staff maintained by District Panchayat or Municipality under section 39.
(b)to confirm, promote, transfer, censure, fine, withhold increments of, reduce, suspend, remove, or dismiss any member of such staff or require him to retire from service subject to such general instructions as may, from time to time, be issued by the Director in this behalf. Provided that no order of reduction, removal, retirement or dimissal shall be passed unless an enquiry has been made into the conduct of such member by the Elementary Education Officer or by a person authorised by him in this behalf in accordance with the procedure laid down in this behalf by the State Government from time to time.
(c)to grant casual or any other kind of leave to any such member in accordance with the provisions made in this behalf by the State Government from time to time.