A Teacher's Certificate of any grade other than the Collegiate, belonging to 'teachers or headmasters employed in Elementary Schools under the control of the District Educational Officer may, at any time be suspended by the Chief Educational Officer, if the teacher's or headmaster's character or conduct is shown to be bad, or if the teacher or headmaster is proved to have indulged or taken part or participated in subversive activities, or if the teacher or headmaster is found to be negligent in the discharge of his duties.A Teachers' Certificate of any grade belonging to teachers or headmaster may, at any time, be suspended or cancelled by the Director, if the teacher's or headmaster's character or conduct is shown to be bad, or if the teacher or headmaster is proved to have indulged or taken part or participated in subversive activities, or if the teacher or headmaster is found to be negligent in the discharge of his duties.Such suspension or cancellation shall not be ordered except when the teacher or headmaster has been convicted in a court, until the teacher or headmaster has been informed in writing of the charges against him, and a full enquiry has been made either by the Chief Educational Officer or by the Director, or by any officer deputed by either of them for the purpose.The nature of enquiry to be conducted will be as follows: -The District Educational Officer or the Inspectress should submit a preliminary report to the Director or the Chief Educational Officer, as the case may be, in regard to the conduct or work of the teacher or headmaster.If the Director or Chief Educational Officer considers that a prima facie case has been made out, orders will be issued to the inspecting officer on the further action to be taken. Charges will then be framed by the inspecting officer and communicated to the teacher or headmaster for his written explanation, which will be obtained and submitted together with the remarks of the Manager to the Director or the Chief Educational Officer, as the case may be, by the Inspecting Officer with his remarks thereon, the officers empowered to inflict the punishment will then issue suitable orders considering the merits of each case. In a majority of cases a personal enquiry may not be found necessary. The enquiry may, however, be held if, in the opinion of the Enquiry Officer, such a procedure is found necessary.An appeal shall lie to the Government in respect of original orders passed by the Director and to the Director in respect of orders passed by the Chief Educational Officer.
