Section 24 in Tamil Nadu Recognised Private Schools (Regulation) Act, 1973
24. Second appeal in case of dismissal, removal or reduction in rank or termination of appointment of teachers or other persons employed in private schools.
- If the appeal under section 23 was against the dismissal, removal or reduction in rank or the termination otherwise of the appointment of any teacher or other person employed in any private school, such teacher or other person or the educational agency aggrieved by any order made in any such appeal, may prefer an appeal against that appellate order to the Tribunal.
