Section 19 in The Punjab Privately-Managed Recognised Schools Employees (Security of Service) Rules, 1981
19. Orders against which appeal lies.
- [Section 15]. - An employee may prefer an appeal to the Director against all or any of the following orders :-(i)an order of suspension made under rule 13;(ii)an order which -(a)denies or varies to his disadvantage his pay, allowances, or other conditions of service as regulated by these rules; or(b)interprets to his disadvantage the provisions of any such rule or agreement.(iii)an order -(a)determing the subsistence and other allowances to be paid to him for the period of suspension or for the period during which he is deemed to be under suspension or for any portion thereof; or(b)determining his pay and allowances -(i)for the period of suspension; or(ii)for the period from the date of his dismissal or removal from service, or from the date of his reduction to the time scale or a lower rank to the date he ceases to be in service;(c)determining whether or not the period from the date of his suspension or from the date of his dismissal, removal, termination or reduction to a lower rank, grade, time scale of pay or stage in a time scale of pay to the date of his reinstatement or restoration to his service, grade or post, is to be treated as a period spent on duty for any purpose.
