Section 40 in Regulations Under the U.P. Intermediate Education Act, 1921
40. (a) The charge or charges should ordinarily be handed over to the employee within 15 days from the date of taking the decision to start formal proceedings.
(b)The employee should ordinarily be required to submit his written statement of defence within a period of three weeks and in no case should a period of more than a month be allowed for the purpose.(c)The inquiry, including oral examination of the witness, should, ordinarily be completed within a month of the submission of the written statement.(d)The report of the inquiring agency where he is not himself the punishing authority, should be submitted as expeditiously as possible and ordinarily within a fortnight of the closing of the inquiry.(e)The punishing, authority should take decision without undue delay.
