Section 39 in The Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981
39. Procedure of filing Appeal.
(1)Every memorandum of appeal under sub-section (1) of section 9 of the Act shall be duly signed by the appellant and shall be submitted to the Presiding Officer of the School Tribunal in triplicate personally or by registered post acknowledgement due.(2)Every appellant shall submit his appeal separately and no joint appeal shall be entertained :Provided that, the Tribunal may entertain a joint appeal by two or more employees if the appeal arise out of the same inquiry and the grounds raised in the appeal are the same.(3)Every memorandum of appeal shall contain all material statements and arguments relied upon by the appellant and shall be accompanied by a copy of the order appealed against and copies of all the documents referred to in the appeal.(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.(5)Every memorandum of appeal may be submitted in Marathi or in English language.
