Section 15(b) in The Maharashtra Employees Of Private Schools (Conditions Of Service) Regulations Act, 1977
(b)appeals of employees or, as the case may be, of the Management relating to the matters specified in clause (d) of sub-section (1) of section 9, means, respectively, the appeals pending on the appointed date and on the date of commencement of the Maharashtra Employees of Private Schools (Conditions of Service) Regulation (Amendment) Act, 1987 (Mah. XXX of 1987), before the Department or the Director or an officer sub-ordinate to him, as the case may be.
