Section 20 in The Punjab Privately-Managed Recognised Schools Employees (Security of Service) Rules, 1981
20. Form and contents of appeal.
- [Sections 4 and 15]. - (1) Every employee or the managing committee preferring an appeal to the School Tribunal shall do so separately in his or its own names.(2)The appeal shall be presented to the School Tribunal to whom the appeal lies, a copy being forwarded by the appellant to the authority which made the order appealed against. It shall contain material statements and arguments on which the appellant relies but shall not contain any disrespectful or improper language, and shall be complete in itself.(3)The authority which made the order appealed against shall, on the receipt of a copy of the appeal, forward the same together with the relevant record to the appellate authority without any avoidable delay and without waiting for any direction from the School Tribunal.
