(1)(a)If a college professor or lecturer or teacher in any school by speeches or otherwise seeks to mislead his students into activities herein deemed objectionable, he is liable to be punished for dereliction of duty.(b)If the headmaster or any other teacher of a school is found to be negligent in the discharge of his duties or is found to have committed any irregularity, the Director shall, after due enquiry, declare him unfit to be a headmaster or a teacher for a specified period or permanently as the circumstances of the caSe warrant.(2)The nature of enquiry to be conducted will be the same as that referred to in rule 154.(3)An appeal shall lie to the Government in the case of orders issued by the Director.
