Section 5(2) in The Haryana Guest Teachers Service Act, 2019
(2)If a guest teacher has not performed any duty under any of the clauses (i), (ii) or (iii) above for one full month and it is likely that he would not be called upon to so perform any duty under any of the said clauses for the next month too, Head of the School shall intimate the Appropriate Authority who shall relocate the guest teacher to a school where requirement for performing of duty under any of the said clauses exists.
