(7)Any teacher aggrieved by an order passed after the commencement of this Act in any disciplinary proceeding taken against him may, within sixty days from the date on which a copy of such order is served on him or within Sixty days after the Appellate Tribunal has been constituted under his Act, whichever period expires later, appeal to the Appellate Tribunal and the Appellate Tribunal may, after giving the parties an opportunity of being heard, and after such further inquiry as may he necessary, pass Such order thereon as it may deem fit, including an order of reinstatement of the teacher concerned:Provided that the Appellate Tribunal may admit an appeal presented after the Exploration of the said period if it is satisfied that the appellant had sufficient cause for not presenting the appeal within the said period.
