Section 92(3)(a) in The Karnataka Education Act, 1983

[Cites 0, Cited by 0] [Section 92(3)] [Section 92] [Entire Act]

State of Karnataka - Subsection

Section 92(3)(a) in The Karnataka Education Act, 1983

(a)A teacher or other employee may be placed under suspension by the managing committee,-

(i)where disciplinary proceeding against him is contemplated or is pending; or

(ii)where a case against him in respect of any criminal offence is under investigation or trial.