Section 36(1) in The Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981
(1)If an employee is allegedly found to be guilty on [any of the grounds specified in sub-rule (5) of rule 28] [These words were substituted for the words' misconduct or misbehaviour of a serious nature' by Notification No. PST/1083/194-SE-3-Cell, dated 20-12-1984.] and the Management decides to hold an inquiry, it shall do so through a properly constituted Inquiry Committee. Such a committee shall conduct an inquiry only in such cases where major penalties are to be inflicted. The Chief Executive Officer authorised by the Management in this behalf (and in the case of an inquiry against t he Head who is also the Chief Executive Officer, the President of the Management) shall communicate to the employee or the Head concerned by registered post acknowledgement due the allegations and demand from him a written explanation within seven days from the date of receipt of the statement of allegations.
