Section 15(b) in The Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977
(b)appeals of employees or, as the case may be, of the Management relating to the matters specified in clause (d) of sub-section (1) of section 9, means, respectively, the appeals pending on the appointed date and on the date of commencement of the Maharashtra Employees of Private Schools (Conditions of Service) Regulation (Amendment) Act, 1987, before the Department or the Director or an officer subordinate to him, as the case may be.]
