Section 36(1) in The Gujarat Secondary and Higher Secondary Education Act, 1972
(1)No person who is appointed as a head-master, a teacher or a member of non-teaching-staff of a registered private secondary school shall be dismissed or removed or reduced in rank nor shall his service be otherwise terminated by the manager until-(a)he has been given by the manager a reasonable opportunity of showing cause against the action proposed to be taken in regard to him, and(b)the action proposed to be taken in regard to him has been approved in writing by an officer authorised in this behalf by the Board:Provided that, nothing in this sub-section shall apply to any person who is appointed for a temporary period only.
