Section 9(1) in The Jharkhand Education Tribunal Act, 2005
(1)Subject to other provisions of this Act, a person aggrieved by an order pertaining to any matter within the jurisdiction of a Tribunal may make an application to the Tribunal for the redressal of his grievances.Explanation. - For the purposes of this sub-section "Order" means an order made:-(A)by the Management of an aided, affiliated and private educational institution;(B)by an officer, committee or other body or agency of such educational institution referred to in Clause (A)
