Section 16(18) in The Rules for Payment Of Grant-in-Aid to Non-Government Educational, Cultural & Physical Education Institutions, 1963
(18)If the teacher is not in the station at the time when any notice ought to be given to him in accordance with any of the provisions of the agreement such notice may be sent to him by registered post, to his address, if known and a notice so posted whether even delivered or not shall have effect from the day when it would have reached him in the ordinary course of the post. If the teacher leave the station without leaving any address a resolution or decision of the Committee passed not less than fourteen days after the date when notice would have been given to him if he had been in the station shall be effective whether the teacher gets notice of it or not.In witness whereof the parties hereto have set their hands the day and year above written.Signed on behalf of the Committee..............under the authority ofthe Committee as passed on in the presence of:-Witness (1)...........Address.. .............Witness (2)...........Address......................Witness (1)..........Address................Witness (2)..........Address................Appendix IVForm of agreement to be executed by the Heads of recognised aided institutions.An agreement made this day of 19 between......................... (hereinafter called the Headmaster) of the one part and the Managing Committee/Proprietor of the .......... school (hereinafter called the Manager of the other part. The Manager hereby agree to serve as Headmaster in the said school on the following terms:-
