Section 15 in The Mizoram Aided College Employees Rules, 1990
15. Appeal by the Governing Body.
(1)A Governing Body aggrieved by an order passed by the Director under these rules may within 30 days of the receipt of such orders prefer an appeal to the Government against the orders passed by the Director. A copy of the order appealed against must invariably accompany such application. The order of the Government on appeal shall be final.(2)An employee aggrieved by any orders of Governing Body concerned may within 16 days of receipt of such orders prefer an appeal to the Director and to the Government against the orders of the Governor Body through proper channel.
