Section 91(5) in The West Bengal Primary Education Act, 1973
(5)It shall he the duty of the Appeal Committee to hear and decide every appeal by -(a)a teacher, or a member of the non-teaching staff, of a primary school under the control of a Primary School Council, or a member of the staff, other than the Secretary and the [Controller of Finance] [Words substituted for the words 'Finance Officer' by W.B. Act 17 of 2009.], of a Primary School Council, against any decision of such Primary School Council adversely affecting such teacher or member of the non-teaching staff of such primary school or such member of the staff of such Primary School Council, and(b)a member of the staff, other than the Secretary and the [Controller of Finance] [Words substituted for the words 'Finance Officer' by W.B. Act 17 of 2009.], of the Board, against any decision of the Board adversely affecting such member of the staff of the Board,in accordance with such regulations as may be made by the Board in this behalf.
