Section 39(4) in The Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981
(4)Every memorandum of appeal shall be accompanied by a crossed Indian Postal Order or Demand Draft of rupees [five hundred] [These words were substituted for the words 'fifty' by Maharashtra 37 of 1997, Section 2.], payable to the "Presiding Officer of the School Tribunal". The fee may also be remitted in cash in the office of the Tribunal or by postal Money Order.
