Section 21(2) in Puducherry School Education Act, 1987
(2)The appellate authority may, after giving the parties an opportunity of making their representations, pass such order on the appeal as it may deem fit:Provided that in disposing of an appeal under this section in relation to a minority institution, the appellate authority shall consider and shall only consider whether the procedure for taking disciplinary action prescribed under this Act has been complied with and if not, whether such non-compliance has resulted in the failure of justice, and pass orders -(i)confirming or setting aside the said order : or(ii)remitting the case to such authority with such directions as it may deem fit in the circumstances of the case.
