(i)The head of an institution may give a student casual leave amounting to not more than seven days at a time, exclusive of Sundays and other holidays, and to not more than fifteen days (twelve days casual leave and three days Optional Religious Holidays) in the year. In cases of real necessity he may also give additional leave, but it shall be leave without stipend. A student will forfeit one day's casual leave for every four times that he is marked late.(ii)A student shall forfeit all stipend during any period, however short, of absence without leave, and maybe dismissed if he is absent without leave for three whole consecutive working days, or for periods aggregating five whole days in any one term.(iii)The head of an institution may grant leave without loss of stipend, for a period not exceeding one month in each year of the training course, to a student who is absent in consequence of severe sickness certified to by a competent medical authority or where this is not available, after full enquiry. If the leave exceeds one month, no stipend shall be granted for the excess period.(iv)A student may be dismissed by the controlling authority for continued idleness or serious misconduct; and, if so dismissed, he may be declared unfit for employment as a teacher. If he is a stipendiary student, he shall also be required to refund the whole amount drawn by him from State, Local or Municipal funds.Explanation. - Participation of the trainees in strike or indulgence in activities likely to incite or encourage strike inside or outside the training school or the hostel if any attached to it will be considered as serious misconduct coming within the purview of this rule.(G. O. Ms. No. 1589, Education, dated 13th September 1967) -(v)Notwithstanding anything contained in these rules it will be open at any time to the Director of School Education to withhold the publication of the results of any pupil trainee, who had been a candidate for the T.S.L.C Examination, if on proper enquiry, he finds that the candidate had got admission to the training school by furnishing false information or by false representation or was guilty of serious misconduct immediately preceding his appearance in the T.S.L.C. Examination. If the candidate is stipendiary student he shall also be required to refund the whole amount drawn by him by way of stipends from State, Local and Municipal funds.Examinations
