Section 14 in The West Bengal College Teachers (Security Of Service) Act, 1975
14. Appellate Tribunal. -
(1)The State Government shall, for the purposes of this Act, constitute an Appellate Tribunal consisting of the following members, namely:-(a)a Chairman who shall be a person who holds or has held the office of a Judge not below the rank of a District Judge, and(b)two other members, one of whom at least, shall be an educationist,to be nominated by the State Government.(2)The Governing Body of a college or a teacher, may prefer an appeal against an order under section 12, to the Appellate Tribunal within a period of thirty days from the date of the order.(3)The Appellate Tribunal may, on application made in this behalf, call for the records of an appeal from the University if no final order has been passed therein by the University under sub-section (2) of section 12 within a period of one year from the date of filing an appeal under sub-section (1) of the said section.(4)The Appellate Tribunal shall dispose of an appeal referred to in subsection (2) or sub-section (3) in such manner as may be prescribed.
