Section 24 in The Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981
24. Submission of representations.
(1)Representation from an employee in connection with his employment or his school to the Management or to the Department shall be addressed through the Head. He may, if he so desires, however, address an advance copy of his representation to the authorities. The receipt of the representation shall be acknowledged by the Head.(2)Representation by the head of a School to the Department shall be routed through the Management.(3)The Head or the Management as the case may be, shall take final decision on the representation addressed by an employee to him or it within fortnight from the receipt thereof. If the representation has been addressed to the Departmental authorities, the Head or Management, as the case may be shall forward the same to the Departmental authorities to whom it is addressed within 15 days from the date of receipt thereof with his or its remarks under intimation to the employee concerned, failing which the authority to whom the representation is addressed shall directly take action on the advance copy of the representation.
