Section 9 in The West Bengal College Teachers (Security Of Service) Act, 1975
9. Penalty. -
(1)The following penalties may, for good and sufficient reasons and in the manner prescribed, be imposed on a teacher by the Governing Body of a college, namely:-(i)censure;(ii)recovery of the whole or part of any pecuniary loss caused to the college by negligence or breach of any lawful order of the Governing Body;(iii)withholding of increments;(iv)suspension;(v)compulsory retirement;(vi)removal from service which shall not be a disqualification for future employment;(vii)dismissal from service which shall ordinarily be a disqualification for future employment as a teacher.(2)No order imposing any of the aforesaid penalties shall be made without informing the teacher concerned of the charges against him and giving him an opportunity of being heard and except after an inquiry held in the manner prescribed:Provided that penalties specified in clause (vi) or clause (vii) of sub-section (1) shall not be imposed on a confirmed teacher except on ground of being persistently engaged in activities prejudicial to the academic or financial interest of the college or habitual dereliction of duty or physical infirmity likely to interfere with the normal discharge of his duties or mental derangement or moral turpitude.
