Section 23(1)(b) in Puducherry School Education Act, 1987

[Cites 0, Cited by 0] [Section 23(1)] [Section 23] [Entire Act]

State of Puducherry - Subsection

Section 23(1)(b) in Puducherry School Education Act, 1987

(b)by him or the educational agency against any order made before that date in the appeal referred to in clause (a) is pending on that date, such appeal shall -

(i)in a case falling under clause (a), stand transferred to the appellate authority prescribed under section 38, or

(ii)in a case falling under clause (b), stand transferred to the Tribunal.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Puducherry - Subsection

Section 23(1)(b) in Puducherry School Education Act, 1987