Section 18 in Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974
18. Appeal against orders of punishment imposed on teacher and other person employed in private schools.
- The competent authorities, to whom an appeal under section 23 of the Act shall be from any teacher or person employed in a private school against any order of dismissal, removal or reduction in rank or whose appointments otherwise terminated or whose pay and allowances or any of whose conditions of service are altered shall be the following, namely: -(a)In respect of teachers and other persons employed in Pre-primary, Primary and Middle schools - The Chief Educational Officer;(b)In respect of a teacher and other person employed in High School [xxx] [The words 'and Teachers' Training Institutes' was omitted by G. O. Ms. No. 1141, Education, Science and Technology (U.I), dated the 6th December 1994.] or Higher Secondary Schools (other than Headmaster, Post-Graduate Assistants (both Academic and Languages) or Physical Director - the Joint Director of School Education, (Secondary Education).(c)In respect of Headmaster, Post-Graduate Assistant (both Academic and Languages) or Physical Director employed in Higher Secondary School - the Joint Director of School Education (Higher Secondary).(d)[ In respect of teachers and other persons employed in Teachers' Training Institutes -The Deputy Director (Teacher Education).] [Clause (d) was added by G.O. Ms. No. 1141, Education, Science and Technology (LI 1), dated the 6th December 1994.]
