No recognised school shall employ a teacher whose certificate has been cancelled or who has been declared by the Director of School Education, after due enquiry, to be unfit to be a teacher. Teachers, whose certificates have been suspended or whose service registers issued under rule 13(1) of the Rules (for recognition) in relation to elementary (primary) schools have been withdrawn shall not be employed for the period of suspension of certificates or of withdrawal of service registers. No person dismissed or removed from Government service or from the service of a local body, shall be employed as a teacher in any recognised secondary school under private management without the previous approval of the Director of School Education. The Director may refuse or withdraw recognition of schools for violation of this rule.Proportion of Teachers To Pupils
