Section 24(2) in Bombay Primary Education Act, 1947
(2)Any person aggrieved by an order of dismissal, removal, reduction or any other order involving disciplinary action made under sub-section (1), may submit an appeal to a tribunal consisting of the chairman of the school board and the [Educational Inspector of the district]. The tribunal shall follow the prescribed procedure for the disposal of its business. In the event of a difference of opinion between the members of the tribunal the appeal shall be referred to the Director whose decision [subject to the provisions of this Section] [shall be final:Provided that in the case of a district within the jurisdiction of a district panchayat, the tribunal shall consist of the Chairman of the Education Committee of district panchayat and the Educational Inspector of the district:][Provided further that] a primary school teacher who is a guaranteed teacher on the date of the coming into force of this Act, may make a further appeal to the [State] Government against an order of removal or dismissal.Explanation: - A guaranteed teacher means a primary school teacher who was holding a permanent, appointment as such teacher on 30th June 1923.
