Section 33(1) in The Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981
(1)If an employee is alleged to be guilty of [any of the grounds specified in sub-rule (5) of rule 28] [These words were substituted for the word 'misconduct or misbehaviour of a serious nature' by Notification No. PST/1083/194/SE-3-Cell, dated 20-12-1984.] and if there is reason to believe that in the event of the guilt being proved against him, he is likely to be reduced in rank or removed from service, the Management shall first decide whether to hold an inquiry and also to place the employee under suspension and if it decides to suspend the employee, it shall authorise the Chief Executive Officer to do so after obtaining the permission of the Education Officer or, in the case of the Junior College of Education and Technical High Schools, of the Deputy Director. Suspension shall not be ordered unless there is a prima facie case for his removal or there is reason to believe that his continuance in active service is likely to cause embarrassment or to hamper the investigation of the case. If the Management decides to suspend the employee, such employee shall, subject to the provisions of sub-rule (5) stand suspended with effect from the date of such order.
