Section 43(2) in U.P. Board of Secondary Sanskrit Education (Appointment and Conditions of Service of Heads of Institution, Teachers and other employees of the Institutions Rules, 2009
(2)In case of Group D employees the head of the Institution shall be a competent authority for the punishment mentioned in sub-regulation (1). In case of punishment, an appeal may be preferred to the Committee of Management. The appeal shall be made to the Committee of Management within one month from the date of information of the punishment. The decision on the appeal should be made within six weeks from its filing. Keeping all the relevant records in view and providing an opportunity of personal hearing, if desired, the Committee of Management shall issue the order on the appeal.
