Section 27 in Code of Regulations for Approved Nursery and Primary Schools
27.
(i)Cross cases of immorality or insubordination shall be punished by expulsion after charges are framed and a reasonable opportunity to defend himself/herself is given and a suitable enquiry is conducted by the Headmaster/ Headmistress. A report should be sent of all such cases to the Director or an officer authorised by him within seven days.(ii)If admission has been secured for a pupil by means of false certificate or false representation of any kind, he shall be summarily dismissed by the Headmaster/Headmistress with forfeiture of whatever fees he/she may have paid.(iii)The Headmaster/Headmistress may frame and issue from time to time disciplinary rules of a permanent or temporary character regulating the conduct within the school for the standards of approved Nursery/ Primary Schools.(iv)The Headmaster/Headmistress may frame and issue from time to time disciplinary rules of a permanent or temporary character regulating the conduct outside the school so far as such rules seem necessary to maintain the credit usefulness and regulation of the school.(v)The Headmaster/Headmistress shall have full power to inflict the following punishments in the interest of the students:-(a)Fines;(b)Loss of attendance;(c)Suspension; and(d)Expulsion.
