Section 39 in Assam Elementary Education Act, 1962
39. Appeal.
- An appeal against the decision of a local authority or of the Assistant Secretary, State Board, by a teacher or any other employee of an Elementary School or by other employees of these authorities shall lie to the Secretary, State Board. A second appeal against the decision of the Secretary, State Board, shall lie to the State Government whose decision in this behalf shall be final.An appeal in each case shall be preferred within ninety days from the date of order appealed against.
