Section 40A(8) in Bombay Primary Education Act, 1947
(8)Any person aggrieved by the decision of the Director or the authorized officer under sub-section (4) or sub-section (7) may within a period of one month from the date on which the decision is communicated to him, appeal to the State Government, shall decide the appeal within two months from the date of the presentation of the petition of appeal and the decision in such appeal shall be final.
