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SC: Private Schools Need Govt.’s Prior Approval to Fire Teachers - (18 Apr 2016)

SC has upheld validity of Section 8(2) of the Delhi School Education Act (DSEA) which requires the managements of the private unaided schools to obtain prior approval for disciplinary proceedings against its employees. The section 8(2) of DSEA 1973 had been struck down by Delhi HC in July 2005.

Tags : SC   SECTION 8(2) OF THE DELHI SCHOOL EDUCATION ACT (DSEA)  

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