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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Puducherry - Subsection

Section 20(1) in Puducherry School Education Act, 1987

(1)No teacher or other person employed in any recognised school shall be placed under suspension, except when an inquiry into the gross misconduct, within the meaning of the Code of Conduct prescribed under sub-section (1) of section 19, of such teacher or other person is contemplated.