Section 56 in U.P. Board of Secondary Sanskrit Education (Appointment and Conditions of Service of Heads of Institution, Teachers and other employees of the Institutions Rules, 2009
56.
Any party under the provisions laid down in Regulation 55, may appeal to the Regional Joint Director of Education within one month from the receipt of the information and the Regional Joint Director of Education after enquiry, that is necessary, shall approve the order or cancel or modify the same. That will be final one. The Regional Joint Director of Education shall pass an order on appeal within three months.
