- Every teacher on appointment shall be required to execute an agreement in the prescribed form. This agreement may be terminated at any time by either the Managing Committee or the teacher on giving to the other party one calendar month's notice in writing of intention to determine the same, or by paying one month's salary in lieu of such notice, provided that the Managing Committee shall be entitled to terminate the services of the teacher without notice in the event of gross misconduct. The service of the teacher shall not, however, be so terminated for gross misconduct unless he has had an opportunity of making a defence. In such a case the Managing Committee shall cause notice in writing to be given to the teacher to submit his defence to the Managing Committee within one week from the date of receipt of the notice. If the teacher submits his defence in writing within the aforesaid period of one week, the Managing Committee shall consider the defence and shall pass such orders as it may think fit, If the teacher does not submit the defence in writing within the aforesaid period of one week,the Managing Committee may terminate his service without further delay. If the service of the teacher is terminated for gross misconduct, he may submit an appeal to the District Education Officer within ten days of receiving the order so terminating it. If the District Education Officer agrees with the Managing Committee, he shall inform the appellant and no further action will be taken. If the District Education Officer disagrees with the Managing Committee, he shall forward the appeal to the Secretary of the Board of Secondary Education with the remarks of the Managing Committee thereon and his own opinion. The decision of the Board of the Secondary Education shall be final.(G.O. no. 736-E., dated the 10th February 1936.)Note. - In the case of girls' schools the appeal lies to the Inspectress of Schools, Bihar.
