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[Cites 0, Cited by 1] [Section 40B(1)] [Section 40B] [Entire Act]

State of Gujarat - Subsection

Section 40B(1)(a) in Gujarat Primary Education Act, 1947

(a)No teacher of a recognize private primary school shall be dismissed or removed or reduced in rank nor shall his service be otherwise terminated until-
(i)he has been given by the manager an opportunity of showing cause against the action proposed to be taken in regard to him; and
(ii)the action proposed to be taken in regard to him has been approved in writing by the administrative officer of the school board in the jurisdiction of which the private primary school is situate;