(6)Any teacher aggrieved by an order imposing on him any of the following penalties, namely:-(a)withholding of increment,(b)recovery from pay of any pecuniary loss caused to the institution of the monetary value equivalent to the amount of increment ordered to be withheld;(c)reduction to a lower rank in seniority list or to a lower grade or post;(d)removal from service;(e)compulsory retirement from service; or(f)dismissal from service,may, within sixty days from the date on which a copy of such order is served on him, appeal to the Appellate Tribunal on any one or more of the following grounds, namely:-(i)that there is want of good faith in passing the order,(ii)that the order is intended to victimize the appellant;(iii)that, in passing the order, the educational agency has been guilty of a basic error or violation of the principles of natural justice; or(iv)that the order is not based on any material or is perverse;Provided that the Appellate Tribunal may admit an appeal presented after the expiration of the said period of sixty days if it is satisfied that the appellant had sufficient cause for not presenting the appeal within the said period.
