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[Cites 0, Cited by 0] [Section 12A(2)] [Section 12A] [Entire Act]

State of Kerala - Subsection

Section 12A(2)(a) in Kerala Education Act, 1958

(a)before exercising the powers under sub-section (1) the Government or [the authorised officer] as the case may be, may intimate the Manager regarding the circumstances requiring disciplinary action against the teacher concerned and give the Manager a reasonable opportunity of taking disciplinary action; and