Section 91(2) in The West Bengal Primary Education Act, 1973
(2)The Tribunal shall decide, -(i)every appeal filed by a teacher or a member of the non-teaching staff of a primary school or an employee of a Primary School Council against the decision of the appeal committee constituted under section 67, in cases where the punishment awarded is dismissal, removal or reduction in rank or such other punishment as may be prescribed, and(ii)every dispute concerning, -(a)the eligibility of any person for election as a member of the Board or any Primary School Council or any committee of the Board or the Primary School Council under this Act, or(b)the manner in which such election was held, or(c)the qualification of any member of the Board or any Primary School Council or any committee of the Board or the Primary School Council, to continue as such member.'.]]
