Section 16(17) in The Rules for Payment Of Grant-in-Aid to Non-Government Educational, Cultural & Physical Education Institutions, 1963
(17)In all cases of appeal the decision of the department or the Government shall be final and no suit shall lie in any Civil Court in respect of the matters decided by it. Further, neither of the parties shall sue the other for the breach of this agreement nor refer it to arbitration without having first referred the question in dispute to the Director of Education and allowed him reasonable time not exceeding two months to settle the dispute.Note. - If the management fails to honour the judgment made by the Appellate Authority within three months of the date of award, the amount ordered for payment to the teacher shall be deducted from the grant-in-aid bill of the institution and paid to the teacher concerned direct by the Director of Education under intimation to the management.
