Section 20(4) in The Delhi School Education Act, 1973
(4)Where the management of any school has been taken over under sub-section (1), the managing committee or manager of such school may, within three months from the date of taking over, appeal to the Administrator, who may after considering the representation made by the managing committee or the manager, pass such orders, including an order for the restorations of the management or for the reduction of the period during which the management of such school small remain vested in the Administrator, as he may deem fit.
