Section 4 in The Punjab Privately Managed Recognised Schools Employees (Security of Service) Act, 1979
4. Dismissal, removal etc. of employees.
(1)Subject to any rule that may be made in this behalf, no employees shall be dismissed, removed of reduced either in rank or within a time scale nor shall his services be otherwise terminated except with the prior approval of the Director.(2)Any employee who is dismissed, removed or reduced either in rank or within a time scale under sub-section (1) may, within three months from the date of communication to him of the order of such dismissal, removal or reduction, appeal against such order to the School Tribunal.(3)The managing committee aggrieved with the order of the Director may also appeal to the School Tribunal within a period of three months from the date of communication of the order.
