Section 13(1) in The Amended Assam Aided High and Higher Secondary Schools Employees Rules, 1965
(1)A managing committee aggrieved by an order passed by the Inspector of Schools under these rules may within thirty days of such an order prefer an appeal to the Director of Public Instruction against the orders passed by the Inspector of Schools. A copy of the order appealed against must invariably accompany such application. The order of the Director of Public Instruction on appeal shall be final.
