Section 28 in Code of Regulations for Approved Nursery and Primary Schools
28.
(i)If the Headmaster/Headmistress of an approved Nursery/Primary School is found to be negligent in the discharge of his/her duties or is found to have committed any irregularity, the Educational Agency will be the authority to take disciplinary action. The Director shall act when the educational agency fails to act.(ii)After the conduct of the personal hearing or enquiry by the management a notice will be issued to him/her setting out the proposed punishment and he/she shall be given a reasonable time to defend himself/herself against the proposed punishment.(iii)An appeal shall lie with the Director in the case of orders issued by the officer authorised by him.
