Section 79 in The Board of Secondary Education (Madhya Pradesh) Regulations, 1965
79.
(1)The Managing Committee shall not terminate the services or reduce the pay of Principal or Head Master appointed on written contract without first obtaining Director's sanction for holding a full enquiry into the charges against him. The incumbent shall be given in writing a statement of the charges against him, and also be afforded and opportunity of defending himself. His previous service and character with reference to his confidential file and service book shall also be taken into consideration before arriving at a decision.(2)No decision as to termination of services or reduction of a Principal or Head-Master shall be valid, unless passed at special meeting by a majority of two third of its member of the Managing Committee. No such resolution shall be valid, if passed at an adjourned meeting.(3)The Principal or Head-Master shall have a right of appeal to the Director against the decision of the Managing Committee. The decision of the Director shall be final.
