Section 56A in The West Bengal Primary Education Act, 1973
56A. [ Award of punishment. - Subject to the prescribed conditions, a Primary Council may award any punishment, including the punishment of dismissal or removal from service, on a teacher, or a member of the nonteaching staff, if any, of a primary school under the control of that Primary School Council:
Provided that no punishment, other than censure, shell be awarded except on the recommendation of the Discipline Committee.] [Section 56A inserted by W.B. Act 10 of 1999.][Provided further that the provisions of this section shall not be applicable to -(i)a school established and administered by a minority community whether based or religion or language, or(ii)a school under any trust established and administered by a minority community, whether based on religion or language, or(iii)a school not in receipt of financial assistance from the State Government, or(iv)a school in receipt of financial assistance from the State Government towards dearness allowance only of teachers of that school, or(v)a Government school, or(vi)a school established and administered by a charitable organization.Explanation I. - For the purpose of this section, the expression "Government school" shall mean a school maintained and managed by the State Government or the Government of India or the Railway Board under the Ministry of Railway, Government of India.Explanation II. - For the purpose of this section, the expression "charitable organization" means an organization rendering humanitarian services to the society, donation to which shall qualify for deduction under section 80G of the Income Tax Act, 1961.] [Inserted by Act No. 16 of 2014, dated 14.11.2014.]
