Section 6 in The Bihar High Schools (Control and Regulation Administration) Act, 1960
6. Appeal.
(1)Any person aggrieved by an order made by the Board under clause (b) of section 4 or under section 5 may, within sixty days of such order, prefer an appeal to the authority appointed in this behalf by the State Government; and the appeal shall be disposed of in the prescribed manner.(2)The order of the appellate authority under sub-section (1) and, subject to such order, the order of the Board under clause (b) of section 4 or section 5, shall be final.
