Section 78 in The Board of Secondary Education (Madhya Pradesh) Regulations, 1965
78.
(1)The Managing Committee of the institution shall not terminate the service or reduce of pay of any Teacher or Lecturer appointed on a written contract without holding a full enquiry into the charges against him. The incumbent shall be given in writing a statement of the charges against him and afforded an opportunity of defending himself. His previous service and character with reference to his character roll and service book maintained shall also be taken into consideration when arriving at a decision.(2)No decision as to termination of service or reduction in rank of a Teacher or Lecturer shall have effect, unless passed at a special meeting by a majority of two-thirds of the members of the Managing Committee. No such resolution shall have effect, if passed an adjourned meeting.(3)A Teacher or Lecturer may ask the matter to be referred to arbitration in accordance with the terms of his agreement, if any and the award of the arbitrator or arbitrators shall be final.(4)The services of any Teacher or Lecturer who refuses to go for training may be terminated :Provided that in case due to personal difficulties, the person concerned is not able to go for training the same year, he may be permitted to go for training next year. More than one change shall not be allowed.
