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[Cites 0, Cited by 0] [Section 22G] [Entire Act]

State of Uttar Pradesh - Subsection

Section 22G(2) in The U.P. Pravidhik Shiksha Adhiniyam, 1962

(2)The Director may approve or disapprove or reduce or enhance the punishment or approve or disapprove of the notice for termination of service proposed by the Management;Provided that in the case of a punishment, before passing orders, the Director shall give an opportunity to the principal or teacher to show cause within a fortnight of the receipt of the notice why the proposed punishment should not be approved.