Section 8 in The Haryana School Education Act, 1995
8. Terms and conditions of service of employees of aided schools.
(1)The Government may makes rules regulating :-(a)uniform code of service rules for employees in the State relating to pay, allowances, dismissal, removal, suspension, leave, conduct and discipline, provident fund, travelling allowance and other cognate matter;(b)essential qualifications for various classes of employees; and(c)uniform scales of pay for various classes of employees :Provided that the Government may exempt any aided school or class of an aided school from operation of the provisions of this section for such period as it may think fit on grounds of economic capacity thereof.(2)Subject to any rules that may be made in this behalf no employee of a recognised private aided schools shall be dismissed, removed or reduced in rank nor shall his services otherwise terminated except with the prior approval of the Director or his nominee :Provided that this section shall not apply where an employee is dismissed, removed or reduced in rank on the ground of conduct which had let to his conviction on a criminal charge involving moral turpitude.(3)Any employee of a private aided schools, who is dismissed, is removed or reduced in rank, may, within three months from the date of communication to him of the order of such dismissal, removal or reduced in rank, appeal against such order to the Director who may after giving the parties an opportunity of being heard and after making such further enquiry, if any, as he may consider necessary, pass such order as he thinks fit, confirming, modifying or reversing the decision or order appealed against.(4)Any employee of the aided school who has been suspended by the managing committee, the managing committee will hold an enquiry within three months of his suspension. In case the enquiry is not completed within three months, the managing committee will have to take permission from the District Education Officer for the extension of time.
