Section 22 in The Goa, Daman and Diu School Education Act, 1984
22. Appeal.
(1)Subject to the provisions of sub-section (2), an appeal shall lie to the Tribunal from the following orders:(a)refusing to recognize a school under sub-section (2) of section 5;(b)withdrawing the recognition of a school under sub-section (3) of section 5;(c)stopping, reducing or suspending aid under sub-section (2) of section 7;(d)refusing to grant permission under sub-section (3) of section 9;(e)[dismissing, removing from service any employee or reducing him in rank or retiring him compulsorily or otherwise terminating his services under sub-sections (2), (2a), (4) and (4a) as the case may be, of section 11.] [Substituted by the Amendment Act 1 of 1989.](2)Every such appeal shall be preferred within thirty days from the date of communication of the order:Provided that the Tribunal may entertain an appeal after the expiry of the said period of thirty days if it is satisfied that the appellant was prevented by sufficient cause from preferring the appeal in time.(3)On receipt of any such appeal, the Tribunal shall, after giving the appellant a reasonable opportunity of being heard and after making such enquiry as it deems proper, pass such orders as it may deem fit, after recording the reasons therefore.
