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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Uttarakhand - Subsection

Section 39(8) in Uttaranchal School Education Act, 2006

(8)If, at any time, the District Education Officer is satisfied that Disciplinary proceedings against the Head of Institution or teacher are being delayed, for no fault of the Head of Institution or the teacher, the District Education OffiCer may, after affording opportunity to the Management to make representation revoke an order of suspension passed under this section.