Section 22(1) in The Goa, Daman and Diu School Education Act, 1984
(1)Subject to the provisions of sub-section (2), an appeal shall lie to the Tribunal from the following orders:(a)refusing to recognize a school under sub-section (2) of section 5;(b)withdrawing the recognition of a school under sub-section (3) of section 5;(c)stopping, reducing or suspending aid under sub-section (2) of section 7;(d)refusing to grant permission under sub-section (3) of section 9;(e)[dismissing, removing from service any employee or reducing him in rank or retiring him compulsorily or otherwise terminating his services under sub-sections (2), (2a), (4) and (4a) as the case may be, of section 11.] [Substituted by the Amendment Act 1 of 1989.]
