Section 9 in The Meghalaya School Education Act, 1981
9. Terms and conditions of service of employees of recognised private schools.
(1)The State Government may make rules regulating the minimum qualifications for recruitment and the conditions of service of employees of recognised schools :Provided that neither the salary nor the service conditions of an employee in the employment of an existing recognised school at the commencement of this Act shall be varied to the disadvantage of such employee.(2)Subject to any rule that may be made in this behalf no employee of a recognised private school shall be dismissed removed or reduced in rank nor shall his service be otherwise terminated except with the prior approval of the competent authority.(3)Any employee of a recognised private school who is dismissed, removed or reduced in rank may, within three months from the date of communication to him of he order of such dismissal, removal or reduction in rank, appeal against such order to the prescribed authority.(4)Where the managing committee of a recognised private school intends to suspend any of its employees, such intention shall be communicated to the competent authority and no such suspension shall be made except with the prior approval of the competent authority :Provided that the managing committee may suspend an employee with immediate effect and without the prior approval of the competent authority if it is satisfied that such immediate suspension is necessary by reason of gross misconduct, within the meaning of the code of conduct prescribed under Section 10 of the Act;Provided further that no such immediate suspension shall remain in force for more than a period of thirty days from the date of suspension unless it has been communicated to the competent authority and approved by it before the expiry of the said period.(5)Nothing contained in sub-sections (2), (3) and (4) shall apply in the case of a minority school.(6)Where the intention to suspend or the immediate suspension of an employee is communicated to the competent authority, it may, if it is satisfied that, there are adequate and reasonable grounds for such suspension accord its approval to such suspension.
