Section 39 in Regulations Under the U.P. Intermediate Education Act, 1921
39. [ [Subs, by Notification No. Ma-3I83/XV-7-76-2(18J-75, dated 7th, July, 1976, U.P. Gazette Extraordinary dated July 7th, 1976.] (a) The report regarding the suspension of the head of institution or of the teacher to be submitted to the Inspector under sub-section (6) of Section 16-G shall contain the following particulars and be accompanied by the following document-
(a)the name of the persons suspended along with, particulars of the (posts including grades) held by him since the date of his original appointment till the time of suspension including particulars as to the nature of tenure held at the time of suspension, e.g., temporary permanent or officiating :(b)a certified copy of the report on the basis of which such person was last confirmed or allowed to cross efficiency bar, whicheveiy later;(c)details of all the charges on the basis of which such person was suspended;(d)certified copies of the complaints, reports and inquiry report, if any, of the inquiry officer on the basis of which such person was suspended;(e)certified copy of the resolution of the Committee of Management suspending such person;(f)certified copy of the order of suspension issued to such person;(g)in case such person was suspended previously also, details of the charges, on which and the period for which he was suspended on previous occasions accompanied by certified copies of the orders on the basis ot which he was re-instated.(2)An employee other than a head of institution or a teacher may be suspended by the appointing authority on any of the grounds specified in Clauses (a) to (c) of sub-section (5) of Section 16-G.]
