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State of Uttar Pradesh - Section

Section 44 in U.P. Board of Secondary Sanskrit Education (Appointment and Conditions of Service of Heads of Institution, Teachers and other employees of the Institutions Rules, 2009

44.

(1)A Group 'C' or Group 'D' employee may be dismissed from service on grounds such as gross subordination, deliberate or serious neglect to duty, gross misconduct or commission of an act which constitutes a criminal offence, dishonesty, corruption, misappropriation of funds, sex-perversity or moral turpitude.
(2)A Group 'C' or Group 'D' employee may be dismissed from service on the ground mentioned in sub-regulation (1) as also on the grounds of inefficiency in administration or institutional work or unauthorised tuition or employment.
(3)A Group 'C' or Group 'D' employee may be reduced in rank or subjected to diminution in emoluments such as deficiency in administration, unsatisfactory work or conduct, lack of interest in co-curricular activities or discharge of examination duties or doubtful integrity. Reduction may be lo a lower scale or time-scale of to a lower stage in the time-scale.