Section 54 in U.P. Board of Secondary Sanskrit Education (Appointment and Conditions of Service of Heads of Institution, Teachers and other employees of the Institutions Rules, 2009
54.
Under the provisions laid down in Clause (b) of sub-section (3) (b) of Section 26 of the Act, any party being aggrieved of the decision of the Regional. Joint Director of Education may make an appeal within one month from the date of the receipt of the same through the Inspector Sanskrit Schools, Uttar Pradesh to the Director Education (Secondary), Uttar Pradesh. The Inspector Sanskrit Schools may make necessary inquiry and submit his recommendation on the appeal to the Director of Education (Secondary), Uttar Pradesh who may approve action taken or cancel or modify the same. The decision of the Director of Education (Secondary), Uttar Pradesh shall be final.
