10A. [ Services of teachers of aided institutions not to be terminated without approval. [Inserted by the Orissa Education (Amendment) Act, 1974 (Or. Act 17 of 1974), s. 3.]
(1)The services of a teacher of an aided educational institution shall not be terminated without obtaining the prior approval in writing of the-(a)[Director], in the case of a teacher of a college; and(b)Circle Inspector of Schools having jurisdiction, in the case of teacher of a School.(2)Every order passed by the Director or Circle Inspector, as the case may be, either according approval or refusing to accord approval under sub-section (1) shall be communicated to the parties concerned within three months of the reference.(3)Any person aggrieved by an order passed under sub-section (1) may prefer an appeal to the Tribunal within one month from the date of receipt of the order.]
