Section 9(2) in The Maharashtra Employees Of Private Schools (Conditions Of Service) Regulations Act, 1977
(2)Such appeal shall be made by the employee to the Tribunal, within thirty days from the date of receipt by him of the order of dismissal, removal, otherwise termination of service or reduction in rank, as the case may be:Provided that, where such order was made before the appointed date, such appeal may be made within sixty days from the said date.
