Section 13(2) in The Amended Assam Aided High and Higher Secondary Schools Employees Rules, 1965
(2)An employee aggrieved by any order of the managing committee may, within 15 days of receipt of such order, prefer an appeal to the Inspector of Schools and to the Director of Public Instruction against the order of the Inspector of Schools within 30 days of the receipt of Inspector of Schools' order through proper channel.
