Section 8(2) in The Haryana School Education Act, 1995
(2)Subject to any rules that may be made in this behalf no employee of a recognised private aided schools shall be dismissed, removed or reduced in rank nor shall his services otherwise terminated except with the prior approval of the Director or his nominee :Provided that this section shall not apply where an employee is dismissed, removed or reduced in rank on the ground of conduct which had let to his conviction on a criminal charge involving moral turpitude.
