Section 8(3) in The Haryana School Education Act, 1995
(3)Any employee of a private aided schools, who is dismissed, is removed or reduced in rank, may, within three months from the date of communication to him of the order of such dismissal, removal or reduced in rank, appeal against such order to the Director who may after giving the parties an opportunity of being heard and after making such further enquiry, if any, as he may consider necessary, pass such order as he thinks fit, confirming, modifying or reversing the decision or order appealed against.
