Section 23 in Tamil Nadu Recognised Private Schools (Regulation) Act, 1973
23. Appeal against orders of punishment imposed on teachers and other persons employed in private schools.
- Any teacher or other person employed in any private school -(a)who is dismissed, removed or reduced in rank or whose appointment is otherwise terminated; or(b)whose pay or allowances or any of whose conditions of service are altered or interpreted to his disadvantage,by any order, may prefer an appeal against such order to such authority or officer as may be prescribed; and different such authorities or officer as may be prescribed for different classes of private schools.Explanation. - In this section, the expression "order" includes any order made on or after the date of the commencement of this Act in any disciplinary proceeding which was pending on that date.
