(3)(a)An appeal shall lie to the Director of Public Instruction in respect of any order passed under Sub-section (2) within sixty days from the date of passing thereof.(b)The Director of Public instruction shall also have power otherwise than an appeal to modify or cancel any order passed by the District Inspector of Schools under Sub-section (2) :Provided that the Director of Public Instruction shall, before modifying or cancelling any such order, communicate to the said District Inspector the action proposed to be taken by him and his reasons therefor and consider any explanation or objection which may be made by the said District Inspector:Provided further that no action shall be taken by the Director under this clause unless he has communicated to the said District Inspector h.is proposal to modify or cancel or order passed by him within one year from the date of the passing thereof.
