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[Cites 0, Cited by 0] [Section 17(3)] [Section 17] [Entire Act]

State of Tamilnadu - Subsection

Section 17(3)(iii) in Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974

(iii)[ Where the appellate authority has decided against the imposition of the penalty of dismissal or removal from service or placement under suspension of a teacher or other person employed in a private school by the management of that school, the management of every private school, not being a minority school, shall implement the order of the Appellate Authority and re-instate the teachers or other persons with all back wages for the period of dismissal or suspension or removal within one month from the date of order of the Appellate Authority, failing which, apart from resumption of the post, recognition shall be withdrawn.] [Clause (iii) was inserted by G.O. Ms. No. 1535, Education, dated the 13th September 1986.]