Section 24 in Tamil Nadu Educational Inspection Code
24. Powers of all Inspecting Gazetted Officers.
(a)Divisional Inspectors, District Educational Officers and Inspectresses and other Gazetted Inspecting Officers may dismiss for gross misconduct, for proved dishonesty, or for continued inefficiency, all subordinates whose appointment vest in them.(b)Permission to resign or to retire from service while disciplinary proceedings are pending or are in contemplation must be refused.Government servants cannot be allowed to evade disciplinary action by the retiring or resigning from service. Orders should, be passed by Competent authority requiring or permitting an officer to retire on attaining the age of superannuation or otherwise or accepting his resignation, when any departmental proceedings against him are pending or are under contemplation. A Government servant who is due to retire on attaining the age of superannuation should not, however, be retained in the service on this ground after the date on which he attains such age, but should be directed to handover charge and wait for orders. The final orders on the departmental proceedings should, however, be made to take effect from the date on which he attained the age of superannuation.(c)Appeal. - An appeal against an order passed by any authority shall lie to higher authority prescribed in the Service Manual.
