Section 28 in Code of Regulations for Matriculation Schools, Tamil Nadu
28.
(i)If Principal/Headmaster of a Matriculation School is found to be negligent in the discharge of his/her duties or is found to have committed any irregularity, the Educational Agency will be the authority to take disciplinary action. The Director shall act when the Educational Agency fails to act.(ii)The nature of enquiry to be conducted will be the same as that referred to in Rule 20.(iii)An appeal shall lie with the Government in the case of orders issued by the Director.
