Section 22 in Puducherry School Education Act, 1987
22. Second appeal in case of dismissal, removal or reduction in rank or termination of teachers or other persons employed in recognised schools.
- If the appeal under section 21 was against the dismissal, removal or reduction in rank or the termination otherwise of the appointment of any teacher or other person employed in any recognised school, such teacher or other person or the educational agency aggrieved by any order made in any such appeal may prefer an appeal against that appellate order to the Tribunal.
