Section 25 in The Assam Aided Higher Secondary, High and Middle Schools Management Rules, 1976
25.
If it is found that the Principal of a Higher Secondary or a Head master of a High or Middle who is the ex-officio Secretary of the managing committee has committed any serious lapse and his continuance as Secretary of the managing committee will jeopardise the very purpose of nominating him as Secretary of the School Managing Committee, the Inspector of Schools may replace him as per rules and allow the Joint Secretary to function as Secretary till such time as the charges on which he is replaced is finalised and he is acquitted of all charges honourably. The Secretary will be subject to disciplinary action against him under relevant provisions of Assam Service (Discipline and Appeal) Rules, 1964 and any other rules framed from time to time in this behalf.
