12A. [ Disciplinary powers of Government over teachers of aided schools. [The Director of Public Instruction, the Deputy Directors (Edn.); the District Educational Officers and the Assistant Educational Officer are authorised by Government to exercise all or any of the powers conferred by section 12A of the Kerala Education act by G.O. (P) No. 52/80/G.Edn. dated 7-5-1980 (SRO No.563/80) published in Gazette No.26 dated 24-6-1980.]
(1)Notwithstanding anything contained in section 11 or section 12 and subject to such rules as may be prescribed, the Government or such officer not below the rank of an Educational Officer, as may be authorised by the Government in this behalf, shall have power to take disciplinary proceeding against a teacher of an aided school and to impose upon him all or any of the penalties specified in the rules made under this Act.(2)The Government or the officer authorised under sub-section (1) as the case may be, may suspend a teacher of an aided school when any disciplinary proceedings is proposed to be taken against him under that sub-section or when such disciplinary proceedings are pending:Provided that:-(a)before exercising the powers under sub-section (1) the Government or [the authorised officer] as the case may be, may intimate the Manager regarding the circumstances requiring disciplinary action against the teacher concerned and give the Manager a reasonable opportunity of taking disciplinary action; and(b)if the Manager fails to take appropriate action it shall be open to the Government or the authorised officer to take appropriate disciplinary action against the teacher concerned.]
