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[Cites 0, Cited by 0] [Section 13(2)] [Section 13] [Entire Act]

State of Tamilnadu - Subsection

Section 13(2)(v) in Rules for the Grant of Recognition and Aid to Elementary Schools

(v)It shall be lawful for a management if satisfied on medical evidence that a teacher is unfit and is likely for a considerable period to continue to be unfit by reason of ill-health to discharge him from service on paying him three month's salary less any amount which may have been paid to him as leave allowance after the date of his last appearance in the school for the regular discharge of his duties as teacher subject to a minimum of one month's full salary.