Section 21(1) in Puducherry School Education Act, 1987
(1)Any teacher or other person employed in any recognised 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 an order, may prefer an appeal against such order to such authority or officer not below the rank of the Director of Education, Puducherry, as may be prescribed ; and different such authorities or officers 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 proceedings which were pending on that date.
