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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Mizoram - Subsection

Section 15(1) in The Mizoram Aided College Employees Rules, 1990

(1)A Governing Body aggrieved by an order passed by the Director under these rules may within 30 days of the receipt of such orders prefer an appeal to the Government against the orders passed by the Director. A copy of the order appealed against must invariably accompany such application. The order of the Government on appeal shall be final.