Section 30(4) in Puducherry School Education Act, 1987
(4)Where the management of any school has been taken over under sub-section (1), the educational agency or manager of such school may, within three months from the date of taking over, appeal to the Government, and the Government may after considering the representation made by educational agency or the manager, pass such orders, including an order for the restoration of the management or for the reduction of the period during which the management of such school shall remain vested in the Government.
