Section 14(1) in The Gujarat Higher Secondary Schools Services Tribunal Act, 1983
(1)No employee shall be dismissed or removed or reduced in rank nor shall his service be otherwise terminated by the manager except after,-(a)an inquiry in which he has been informed of the charges against him and given a reasonable opportunity of being heard in respect of these charges, and(b)the action proposed against him is approved by the Director of Higher Education:Provided that nothing in this sub-section shall apply to any employee who is appointed temporarily for a period less than a year.
