(2)Notwithstanding anything to the contrary contained in section 33, such authority as may be prescribed in this behalf, by the State Government, by a general or special order, may, of its own motion, or on a reference by the Chairman of the District Board or the District Superintendent of Education, call for papers relating to the appointment, posting or promotion of any member of the establishment of a School, or to any disciplinary action, including removal or dismissal taken or proposed to be taken against any member of the establishment, and such authority may pass such orders as it thinks fit and the orders of such authority shall be final.
