Section 23 in The Bombay Secondary School Certificate Examination Act, 1948
23. Terminations of examiner's appointment for misconduct or negligence.
(1)If at any time it appears to the Board that a person appointed as an examiner under this Act has been guilty of any misconduct or negligence which renders his appointment as an examiner inexpedient the Board [may, without prejudice to any other action that may be taken against him under section 27A, make] [Substituted for 'may make' by Gujarat 6 of 1969, dated 11th April, 1969.] an order terminating his appointment and directing that such person shall not be eligible for appointment as an examiner at any time or for any specified period. Before making such order the Board shall observe such procedure as may be prescribed.(2)The name of the person against whom an order has been made under sub-section (1) shall not be included in the panels of names submitted under section 21 for such period as may be specified in such order.(3)Any person aggrieved by an order made under sub-section (1) may appeal to the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government within sixty days, from the date of the order. On such appeal being filed, the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may, after making such inquiry, as it thinks fit, confirm, modify or reverse the order. The order of the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government shall be final.
