Section 22G in The U.P. Pravidhik Shiksha Adhiniyam, 1962
22G. Dismissal or removal, etc. of teachers.
(1)No Principal or teacher may be discharged or removed or dismissed from service or reduced in rank or subjected to any diminution in emoluments, or served with notice of termination of service except with the prior approval in writing of the Director, whose decision shall be communicated within such period as may be provided by regulations.(2)The Director may approve or disapprove or reduce or enhance the punishment or approve or disapprove of the notice for termination of service proposed by the Management;Provided that in the case of a punishment, before passing orders, the Director shall give an opportunity to the principal or teacher to show cause within a fortnight of the receipt of the notice why the proposed punishment should not be approved.(3)Nothing in this Section shall apply to an order of suspension during the pendency or in contemplation of an inquiry.] [Sections 22-A to 22-G have been added by U.P. Act 35 of 1974.]
