Section 153 in The Board of Secondary Education (Madhya Pradesh) Regulations, 1965
153.
The Secretary shall have full powers in matters of leave, grant of minor punishments in respects of the ministerial and lower staff of the Board office:Provided that such person shall have the right of appeal against the Secretary's order on a disciplinary matter, to the Chairman. The Chairman shall have similar powers in the case of Assistant Secretaries and his orders on a disciplinary matter shall be appealable to the Board.
