Section 80(4) in Andhra Pradesh Education Act, 1982
(4)In respect of an order imposing any penalty as laid down in sub-section (5) of Section 79 an appeal shall lie to the District Educational Officer having jurisdiction and in respect of such appeals the order appealed against shall not be set aside except on the grounds specified in sub-section (2).Explanation: - For the removal of doubts, it is hereby declared that , the provisions of this section shall apply to any order imposing any penalty made on or after the date of the commencement of this Act in any disciplinary proceeding which was pending on that date.
