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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Rajasthan - Subsection

Section 16(16) in The Rules for Payment Of Grant-in-Aid to Non-Government Educational, Cultural & Physical Education Institutions, 1963

(16)In case the Committee decides to impose any punishment under clause 7 of this agreement the decision of the Committee shall become operative immediately and the teacher shall carry it out immediately. He will however, have the right to appeal to the Appeal Authority specified in Appendix III of the grant-in-aid Rules.