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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Meghalaya - Subsection

Section 9(3) in The Meghalaya School Education Act, 1981

(3)Any employee of a recognised private school who is dismissed, removed or reduced in rank may, within three months from the date of communication to him of he order of such dismissal, removal or reduction in rank, appeal against such order to the prescribed authority.