(1)Any teacher or other employee of a private educational institution who is dismissed, removed or reduced in rank may within three months from the date of communication of the order prefer an appeal to the Tribunal.(2)The provisions of sections 4 and 5 of the Limitation Act, 1963 shall be applicable to such an appeal.(3)If, before the date of commencement of this Act, any teacher or other employees has been dismissed, or removed or reduced in rank or his appointment has been otherwise terminated and any appeal preferred before that date,-(a)by him against such dismissal or removal or reduction in rank or termination; or(b)by him or by the Governing Council against any order made in any appeal referred to in clause (a);is pending before any officer, such appeal shall, notwithstanding anything in sub-section (1), stand transferred to the Tribunal, if he makes an application in that behalf to such officer.(4)The Tribunal shall dispose of the appeal filed under sub-section (1) or transferred under sub-section (3) after giving the parties the opportunity of being heard.(5)In respect of an order imposing a penalty other than those specified in sub-section (1) of section 92, on any teacher or other employee, an appeal shall lie to the competent authority within three months from the date of communication of the order imposing such penalty.(6)The competent authority shall dispose of an appeal preferred under sub-section (5) after giving the parties the opportunity of being heard.(7)An appeal against an order of the competent authority under subsection (6) shall lie within the prescribed period to the Tribunal, whose decision shall be final.
