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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Mizoram - Subsection

Section 15(2) in The Mizoram Aided College Employees Rules, 1990

(2)An employee aggrieved by any orders of Governing Body concerned may within 16 days of receipt of such orders prefer an appeal to the Director and to the Government against the orders of the Governor Body through proper channel.