Section 28(5) in The Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981
(5)An employee shall be liable to be punished on one or more of the following grounds namely :(a)misconduct:(b)moral turpitude:(c)wilful and persistent negligence of duty;(d)incompetence.For the purpose of this rule -(a)"Misconduct" shall include the following acts, namely :(i)breach of the terms and conditions of service laid down by or under these rules:(ii)[ violation of the code of conduct; and (iii) any other act of similar nature.] [Substituted for the words, figures and brackets 'and (ii) violation of the code of conduct' by Notification No. PST/1083/194/SE-3-Cell, dated 20-12-1984.](b)[ "Moral turpitude" shall include the following acts, namely : [Substituted for earlier item (b) by NOtification No. PST/1083/194/SE-3-Cell, dated 20.12.1984.](i)immodest or immoral behaviour with a female or male student or employee; and(ii)any other act of similar nature.](c)"Wilful negligence of duty" shall include the following acts namely :(i)dereliction in, or failure to discharge, any of the duties prescribed by or under these rules;(ii)persistent absence from duty without previous permission; and(iii)any other act of similar nature;(d)"Incompetence" includes the following acts, namely :(i)failure to keep up academic progress and upto date knowledge in spite of repeated instructions in that behalf and provisions of facilities;(ii)failure to complete the teaching of the syllabus determined for the year within the fixed periods for reasons not beyond his control; and(iii)any other act of similar nature.
