Section 16G(5) in Uttar Pradesh Intermediate Education Act, 1921
(5)[ No Head of Institution or teacher shall be suspended by the Management, unless in the opinion of the Management, -(a)the charges against him are serious enough to merit his dismissal, removal or reduction in rank; or(b)his continuance in office is likely to hamper or prejudice the conduct of disciplinary proceedings against him; or(c)any criminal case for an offence involving moral turpitude against him is under investigation, inquiry or trial.
