Section 79(1) in The Board of Secondary Education (Madhya Pradesh) Regulations, 1965
(1)The Managing Committee shall not terminate the services or reduce the pay of Principal or Head Master appointed on written contract without first obtaining Director's sanction for holding a full enquiry into the charges against him. The incumbent shall be given in writing a statement of the charges against him, and also be afforded and opportunity of defending himself. His previous service and character with reference to his confidential file and service book shall also be taken into consideration before arriving at a decision.
