Section 39(2) in Uttaranchal School Education Act, 2006
(2)Without prejudice to the generality of the powers conferred by sub-section (1), the Regulations may provide for-(a)the period of probation the conditions of confirmation and the procedure and conditions for promotion and punishment, [including suspension pending or in contemplation of inquiry or during the pendency of investigation, inquiry Or trial; in any criminal case for an offence involving moral turpitude] and the emoluments for the period of suspension and termination of service with notice;(b)the scale of pay and payment of salaries;(c)transfer of service from one recognized institution to another; .(d)grant of leave and Provident FUnd and other benefits, and(e)maintenance of record of work and service.
