Section 13(4) in Bihar State Non Government Recognised Sanskrit School (up to Madhyama Standard) Teacher Service Conditions Rules, 2015
(4)Before imposing major punishment of any kind, fully described charge sheet shall be prepared by the Headmaster in case of assistant teacher and by the Chairman and Secretary of the Committee in case of Headmaster and the Committee shall take decision by resolution. The charge so framed shall be specific and all relevant facts shall be mentioned therein so that it must be easy to understand to the person concerned about the charges levelled against him. Where Prima facie allegation is very serious and the Committee feels that:-(a)It shall be undesirable in view of the discipline and common interest of the school to keep such a person in the service of the school, or(b)The person concerned may tamper or distort the school records or may create other damages to the property or accessories of the school, then the Committee may decide to suspend such a person by Special Resolution.
