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[Cites 0, Cited by 0] [Section 112] [Entire Act]

State of Tamilnadu - Subsection

Section 112(iv) in Code of Regulations for Anglo-Indian Schools-Tamil Nadu State

(iv)A student may be dismissed or expelled by the controlling authority for continued illness or serious misconduct and, if so dismissed or expelled, he may be declared unfit for employment as a teacher. If he is a stipendiary student, he shall also be required to refund the whole amount drawn by him from State funds.