Section 23 in Karnataka Secondary Education Examination Board Act, 1966
23. Termination of Examiners' appointment for misconduct or negligence.
(1)If at any time it appears to the Board that a person appointed as an Examiner under this Act, has been guilty of misconduct or negligence, which renders his appointment as an Examiner inexpedient, the Board may make an order terminating his appointment and directing that such person shall not be eligible for appointment as an Examiner at any time or for a specified period. Before making such order, the Board shall observe such procedure as may be prescribed by the regulations.(2)The name of the person against whom an order has been made under sub-section (1) shall not be included in the panel of names submitted under section 21 for such period as may be specified in such order.(3)Any person aggrieved by an order made under sub-section (1) may appeal to the State Government within sixty days from the date of the order. On such appeal being filed, the State Government may, after making such enquiry as it thinks fit, confirm, modify or reverse the order. The order of the State Government on such appeal shall be final.
