154A. [ [Inserted by G.O. Ms. No. 228, Education, dated the 7th December 1977.]
The powers to cancel or suspend the T.S.L.C. or the Diploma in Teacher Education for the offences and malpractices committed by the candidates or cause to be committed by the candidates at the Public Examinations or in the Certificates themselves by making false entries or presenting bogus T.S.L.C. or Diploma in Teacher Education are vested with the Director of Government Examinations inasmuch as the Director of Government Examinations is the authority to issue such certificate.(B)If the Director of Government Examinations is satisfied on proper enquiry, either before or after the examinations that candidate got admission to the Training School-Leaving Certificate or Diploma in Teacher Education Training Course of Examination or any other examinations conducted by him furnishing false information or false records or certificates or was guilty of serious misconduct, the Director of Government Examinations may himself cancel or withhold or suspend the Training School-Leaving Certificate or Diploma in Teacher Education or other Certificates issued by him which were obtained on the basis of false records. Similarly, when a Secondary School-Leaving Certificate is cancelled or suspended or withheld under Rule VII(3) of the Secondary School-Leaving Certificate, notification and Examination Rules and if the person holds Training School-Leaving Certificate or Diploma in Teacher Education or any other certificate issued by his department which was obtained on the basis of the Secondary Schools-Leaving Certificate, then the Training School-Leaving Certificate or the Diploma in Teacher Education or other Certificates, as the case may be, will also be cancelled or withheld or suspended for the same period as the Secondary School-Leaving Certificate as decided by the Director of Government Examinations, the authority issuing the original certificate.](G.O. Ms. No. 2527, Education, dated the 2nd December 1977)
