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[Cites 0, Cited by 5] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(2) in The Right of Children to Free and Compulsory Education Act, 2009

(2)A teacher committing default in performance of duties specified in sub-section (1), shall be liable to disciplinary action under the service rules applicable to him or her:Provided that before taking such disciplinary action, reasonable opportunity of being heard shall be afforded to such teacher.