(2)No appeal lies against the order of the Chairman of a local body when he, with the District Education Officer's concurrence rusticates or expels a pupil of a school managed directly by that body. If the Chairman and the District Education Officer differ, an appeal lies to the Director.(Order of the D. P. I. embodied in the first edition of the Code and G. O. no. 4318, dated the 24th November 1934 and Government Resolution no. 728-E. R., dated the 21st July, 1954.)
