Section 22A in Code of Regulations for Matriculation Schools, Tamil Nadu
22A.
- In all cases of punishment except in cases of censure, an appeal lies with the Director in respect of the Principal/Headmaster/Headmistress, B.T. Assistants and other teachers drawing B.T. scale of pay and for all other categories of staff including non-teaching staff, the Inspector is the appellate authority. An appeal shall lie with the Government against the orders passed by the Director and similarly an appeal shall lie with the Director against the orders passed by the Inspector. If the appeal is made after two months from the receipt of orders of punishment, it will be considered as belated.
