Section 15 in The Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977
15. Transfer of pending appeals to Tribunal.
- All appeals of employees [or, as the case may be, of the Managements] [These words should be deemed always to have been inserted by Maharashtra 30 of 1987, Section 11(a).] of private schools relating to the matters specified in section 9, which may be pending [* *] [These words 'on the appointed date' were deleted by Maharashtra 23 of 1989, Section 3(a).] before the Department of the Director or an Officer subordinate to him, as the case may be, in accordance with the provisions of the Secondary Schools Code, shall be transferred to the Tribunal. [* * * *] [The words 'as soon as it is constituted' shall be deemed always to have been deleted by Maharashtra 30 of 1987, Section 11(b).] 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,] [Theses words were inserted, by Maharashtra 23 of 1989, Section 3(b).] 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 subordinate 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 in accordance with the directions of the High Court of Bombay, shall be deemed to have been validly decided, as if the Department or the Director or the officer subordinate to him had, notwithstanding anything contained in this Act, the jurisdiction to decide the same.] [This proviso was added, by Maharashtra 30 of 1987, Section 11(c).][Explanation. - for the purpose of the 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, before the Department or the Director or an officer subordinate to him, as the case may be.]
