Section 3(3) in Haryana Aided School (Security of Service) Act, 1971
(3)An employee against whom an order of the nature specified in sub-section (1) is passed without complying with the provision of subsection (1) or sub-section (2) may, within a period of thirty days of the date of communication of the order, make an application to the District Education Officer challenging such an order on the ground that he is an employee to whom the provisions of sub-section (1) and sub-section (2) apply and the District Education Officer may, after giving the parties an opportunity of being heard and after making such further enquiry as he may think fit, make an order refusing the application or setting aside the impugned order.
