Section 36 in Rajasthan Non-Government Educational Institutions (Recognition, Grant-In-Aid and Service Conditions Etc.) Rules, 1993
36. Procedure for Enquiry and appeal under section 32 of the Act
.- The following procedure shall be adopted for enquiry and appeal as contemplated under section 32 of the Act in relation to recoveries of amounts due from aided institutions :-(1)Enquiry- Whenever it comes to or brought to the notice of the enquiry officer as specified in sub-section (2) of section 32 of the Act that any salary or other dues payable to an employee, have not been paid by the management of an aided institution, the enquiry officer shall inspect the entire relevant records of the institution, the enquiry officer shall inspect the entire relevant records of the institution. The Secretary of the institution and the employee shall be given reasonable opportunities of being heard and to adduce evidence oral or documentary, if any. After having completed the enquiry, in the manner aforesaid, if the enquiry officer is satisfied about the correctness of the allegations, he shall pass an order under sub-section (1) of Section 32 of the Act.(2)Appeal- If the managing Committee of the institution is aggrieved from the order made by the enquiry officer, it may prefer an appeal under sub-section (3) of section 32 of the Act to such officer as may be empowered by the Director of Education in this behalf within thirty days of the date of receipt of such order.On receipt of an appeal, the officer hearing the appeal shall promptly call the relevant records form the enquiry officer and after examination of such records and giving an opportunity of being heard to the appellant and the employee confirm, modify or reverse the order appeared against and his decision thereon shall be final. The said decision shall forthwith be communicated to the appellant and employee.
