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[Cites 0, Cited by 1] [Section 39(3)] [Section 39] [Entire Act]

State of Uttarakhand - Subsection

Section 39(3)(a) in Uttaranchal School Education Act, 2006

(a)No Principal, Headmaster or teacher may be discharged or removed or dismissed from service or reduced in rank, or subjected to any diminution emoluments, or served with notice of termination of service except with the.prior approval in writing of the District Education Officer. The decision of the District Education Officer shall be communicated within the period to be prescribed by regulations.