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State of Odisha - Section

Section 14 in Orissa School Education (Community Participations) Rules, 2000

14. Appeal and Review.

- In case of any dispute problem in the approval and functioning of the school committee, the D.l. of Schools in case of N.F.E. Centres and Primary Schools, Circle Inspector of Schools in case of Upper Primary Schools and Joint Director in case of High Schools shall be the appellate authority whose decision shall be final and binding. Collector of the district will be the reviewing authority in case of N.F.E. etc. Centres,Primary and Upper Primary Schools and High Schools.