Section 48 in U.P. Board of Secondary Sanskrit Education (Appointment and Conditions of Service of Heads of Institution, Teachers and other employees of the Institutions Rules, 2009
48.
The report regarding the suspension of the head of the institution or of the teacher under Regulation 47 to be submitted to the Regional Joint Director of Education shall contain the following particulars and be accompanied by the following document-(a)The name of the person suspended along with particulars of the posts (including grades) held by him since the date of his original appointment till the time of suspension including particulars as to the nature of tenure held at the time of suspension i.e. temporary, permanent or officiating;(b)a certified copy of the report on the basis of which such person was last confirmed or allowed to cross efficiency bar, whichever is later;(c)details of all the charges on the basis of which such person was suspended;(d)certified copy of the complaints, reports and enquiry reports, if any, of the Enquiring Officer on the basis of which such person was suspended;(e)certified copy of the resolution of the Committee of Management suspending such person;(f)certified copy of the order of suspension issued to such person;(g)in case such person was suspended previously also, details of the charges on which and the period for which he was suspended on previous occasion accompanied by certified copies of the orders on the basis of which he was reinstated.
