Section 19(2) in The Gujarat Maritime Board Act, 1981
(2)Any officer of employee of the Board aggrieved by any order involving his reduction in rank, removal or dismissal may, within such time and in such manner as may be provided for by regulations, prefer an appeal-(a)to the State Government, where such order is passed by the Chairman;(b)to the Chairman, where such order is passed by any such authority as may be prescribed by regulations.]
