Section 22(a) in Code of Regulations for Approved Nursery and Primary Schools
(a)In all cases of punishment, except in cases, of censure, an appeal lies with the Director or an Officer authorised by him in respect of Headmaster/ Headmistress, teachers and other staff of the Schools. A second appeal shall lie with the Director of Elementary Education against the orders passed by the officer authorised by him. If the appeal is made after two months from the receipt of orders of punishment, it will be considered as belated.
