Section 119A in Code of Regulations for Anglo-Indian Schools-Tamil Nadu State
119A.
Teachers' Certificate of any grade including the Collegiate, belonging to teachers or Headmasters employed in Anglo-Indian Schools under the control of the Inspector of Anglo-Indian Schools may, at any time, be suspended or cancelled by the Director, if the teacher's or Headmaster's character or conduct is shown to be bad or if the teacher or Headmaster is proved to have indulged or taken part or participated in subversive activities or if the teacher or Headmaster is found to be negligent in the discharge of his duties.Such suspension or cancellation shall not be ordered until the teacher or Headmaster has been informed in writing of the charges against him, and a full enquiry has been made either by the Inspector of Anglo-Indian Schools or by the Director or any officer deputed by the Director for the purpose, provided that this procedure need not be followed in cases where the teacher or Headmaster has been convicted by a Court. The nature of enquiry to be conducted will be the same as that referred to in Article 68-A of the Code of Regulations for Anglo-Indian Schools. An appeal shall lie" to the Government in respect of original orders passed by the Director.
