Section 19 in The Bihar Primary and Middle Education Rules, 1961
19. Disqualification of teachers.
- A teacher in any school maintained or aided out of the District Education Fund shall be disqualified from continuance in his employment.(a)if he takes part in any political activity or demonstration or becomes, or continues to be, a member of a political organisation or of any other organisation whose activities tend to be political: orNote. - For the purposes of this Rule, the expression "political activity" includes participation in any form whatsoever in elections to a local body, the House of the State Legislature or the Houses of Parliament, except the exercise of the right of franchise at such election and also includes participation in any form in any elections of a political organisation or in any activity of such an organisation, or in any activity tending directly or indirectly to excite disaffection towards, or to embarrass, the Government established by law or to promote feelings of hatred or enmity between different classes of the citizens of India or to disturb the public peace.(b)if he is guilty of misconduct in the discharge of his duties: or(c)if he is convicted of any offence, or subjected by a criminal court to any order involving moral turpitude, which in the opinion of the Department makes him unfit to be a member of the teaching profession.'
