Section 3(4) in The Punjab Aided Schools (Security of Service) Act, 1969
(4)An employee against whom an order of the nature specified in sub-section (1) is passed without complying with the provisions of sub-section (1) or sub-section (2) may within a period of thirty days of the date of communication of the order, make an application to the Deputy Commissioner, challenging such an order on the ground that he is an employee to whom the provisions of sub-section (1) and sub-section (2) apply and the Deputy Commissioner may, after giving the parties an opportunity of being heard and after making such further inquiry as he may think fit, make an order refusing the application or setting aside the impugned order.
