Section 43 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
43.
(1)Punishment of a teacher or head of Institution would require the prior approval of the Regional Joint Director of Education who may take' any of the following form-(a)Dismissal(b)Removal or Discharge(c)Reduction in Rank(d)Diminution in emoluments(2)In case of Group D employees the head of the Institution shall be a competent authority for the punishment mentioned in sub-regulation (1). In case of punishment, an appeal may be preferred to the Committee of Management. The appeal shall be made to the Committee of Management within one month from the date of information of the punishment. The decision on the appeal should be made within six weeks from its filing. Keeping all the relevant records in view and providing an opportunity of personal hearing, if desired, the Committee of Management shall issue the order on the appeal.(3)It shall be the privilege of Group D employee to make an appeal against the decision of the Committee of Management to the Regional Deputy Inspector of Sanskrit Schools within one month from its communication:Provided that in case of indecision on the part of Committee of Management within specified time limit of six weeks, the concerning employee may make a representation to the Regional Deputy Inspector of Sanskrit Schools.(4)The Regional Deputy Inspector of Sanskrit Schools, shall, consider the representation made under the proviso to sub-regulation (3) and pass the order within three months from the date of receipt of the representation. The decision of the Regional Deputy Inspector of Sanskrit Schools shall be final.
