Section 40B(5) in Gujarat Primary Education Act, 1947
(5)Any teacher aggrieved by the order of the administrative officer under sub-clause (ii) of clause (a) of sub-section (1), may make an appeal to the Tribunal within a period of thirty days from the date on which the administrative officer has approved or deemed to have approved the action.Explanation. - For the purposes of this section, and section 40C.-(a)"manager" in relation to a private primary school means a person or body of persons in charge of the control or of management of the school;(b)"teacher" means a teacher of a recognized private primary school;(c)"Tribunal" means a Tribunal constituted under section 40F.
