Section 15 in The Maharashtra Employees Of Private Schools (Conditions Of Service) Regulations Act, 1977
15. Transfer of pending appeals to Tribunal. —
All appeals of employees or, as the case may be, of the Managements of private schools relating to the matters specified in section 9, which may be pending before the Department or the Director or an Officer sub-ordinate to him, as the case may be, in accordance with the provisions of the Secondary Schools Code, shall be transferred to the Tribunal. The Tribunal shall hear and dispose of every such appeal, as if it were made under section 9, provided that the prescribed fee of Rs. 50 is paid by the employee or the Management, as the case may be, within one month of the receipt of a notice given to him by the Tribunal for that purpose:Provided that any such appeal decided by the Department, or the Director, or an officer sub-ordinate to him, during the period commencing on the date of coming into force of this Act and ending on the date of commencement of the Maharashtra Employees of Private Schools (Conditions of Service) Regulation (Amendment) Act, 1987 (Mah. XXX of 1987), in accordance with the directions of the High Court of Bombay, shall be deemed to have been validly decided, as if the Department of the Director or the officer sub-ordinate to him had, notwithstanding anything contained in this Act, the jurisdiction to decide the same.Explanation. —For the purpose of this section, —(a)appeals of the employees or, as the case may be, of the Management relating to the matters specified in clause (a) of sub-section (1) of section 9; and(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 (Mah. XXX of 1987), before the Department or the Director or an officer sub-ordinate to him, as the case may be.
