Section 12(2) in The Assam Aided Colleges Employees Rules, 1960
(2)An employee aggrieved by any order of the Governing Body concerned may, within 15 days of receipt of such orders, prefer an appeal to the Director of Public Instruction and to the Government against the orders of the Director of Public Instruction within 30 days of the receipt of Director of Public Instruction's order through proper channel.
