(1)Every member of a Service other than a Subordinate Service shall be entitled to appeal to the authority hereinafter specified against any order passed by an authority subordinate to the said authority which(a)alters to his disadvantage his conditions of service, pay, allowances or pension as regulated in Rules or in a contract of service, or(b)interprets to his disadvantage the provisions of any Rules or contract of service whereby his conditions of service, pay, allowances or pension are regulated.
