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Ker. HC: If Teacher is Convicted on Cr. Charge, Aided School Not Bound by Procedure for Dismissal - (16 May 2023)

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Kerala High Court has held that if a teacher in an aided school is convicted for a criminal charge, the school is not bound to follow the procedure of dismissal as prescribed under Rules 65, 74 and 75 of Chapter XIVA of Kerala Education Rules.

Tags : KERALA HIGH COURT   CRIMINAL CHARGE   KERALA EDUCATION RULES   TEACHER   DISMISSAL  

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