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

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State of Tamilnadu - Subsection

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

(iv)No teacher who is a permanent member of a school shall, when he has not been given notice of termination of his services or when he has not been given notice by the management for relieving him of his services, apply for an appointment under any other management except through the management of the school in which he serves. The penalty for breach of this rule shall be dismissal of the teacher from the service. The management shall not refuse to forward such application when the need arises, unless he gives due notice or pays an amount equal to the salary for three months or for such periods by which the period of notice falls short.

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State of Tamilnadu - Subsection

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