62C. Procedure in case of difference of opinion between District Board and District Superintendent of Education. - (1) If there is any difference of opinion between the District Board and the District Superintendent of Education on the question of the removal or dismissal of any member of the establishment of any school the matter shall be referred to such authority as may be prescribed in this behalf, by a general or special order, by the State Government and the decision of such authority shall be final.
(2)Notwithstanding anything to the contrary contained in section 33, such authority as may be prescribed in this behalf, by the State Government, by a general or special order, may, of its own motion, or on a reference by the Chairman of the District Board or the District Superintendent of Education, call for papers relating to the appointment, posting or promotion of any member of the establishment of a School, or to any disciplinary action, including removal or dismissal taken or proposed to be taken against any member of the establishment, and such authority may pass such orders as it thinks fit and the orders of such authority shall be final.
