56. Every person included in one of the classes (1) to (5) specified in Rule 14 shall be entitled to appeal, as hereinafter provided, from an order passed by an authority in India. -
(a)imposing upon him any of the penalties specified in Rule 49;(b)discharging him in accordance with the terms of his contract if-(i)he was engaged on a contract for a fixed or for an indefinite period and has rendered, under either from of contract, continuous service for a period exceeding five years at the time when his services are terminated; or(ii)he comes under the provision of Rule 58(3); provided that a person appointed by the President of India shall have no right of appeal from an order passed by the President of India.
