Section 40B(1) in Gujarat Primary Education Act, 1947
(1)(a)No teacher of a recognize private primary school shall be dismissed or removed or reduced in rank nor shall his service be otherwise terminated until-(i)he has been given by the manager an opportunity of showing cause against the action proposed to be taken in regard to him; and(ii)the action proposed to be taken in regard to him has been approved in writing by the administrative officer of the school board in the jurisdiction of which the private primary school is situate;Provided that nothing in this clause shall apply to a teacher who is appointed temporarily for a period less than a year or a teacher appointed temporarily on a leave vacancy for a period less than a year.Explanation. - A teacher who is appointed temporarily for a period for less than a year or a teacher who is appointed temporarily o a leave vacancy for a period of such vacancy shall not be deemed to be a teacher appointed temporarily for such period, if he has at any time prior to such appointment served as a teacher either in the same private primary school or in another private primary school under the same management and the aggregate of the period of such past service and the period of service for which he is appointed exceeds one year.(b)The administrative officer shall communicate to the manager of the school in writing his approval or disapproval of the action proposed, within a period of forty five days from the date of the receipt by the administrative officer of such proposal.
