(1)Every member of a Service other than a Subordinate Service shall be entitled to appeal to the authority hereinafter specified against any order passed by an authority subordinate to the said authority which(a)alters to his disadvantage his conditions of service, pay, allowances or pension as regulated in Rules or in a contract of service, or(b)interprets to his disadvantage the provisions of any Rules or contract of service whereby his conditions of service, pay, allowances or pension are regulated.(2)The authority hereinbefore referred to shall be the authority which made the Rule to which the order under appeal relates, or in the case of an appeal relating to a contract of service, the authority which appointed the appellant:Provided that where the Rule or appointment was made by the State Government the appeal shall be to the Governor.(3)Every person appointed by the Secretary of State in Council shall be entitled to appeal to the Secretary of State in Council against an order of any subordinate authority terminating his employment or giving notice of such termination otherwise than on his reaching the age of superannuation.
