Section 3(2) in The Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977
(2)Notwithstanding anything contained in sub-section (1), the provisions of this Act shall not apply to the recruitment [of the Head of a minority school and] [These words were substituted for the words 'Conditions of Service and Conduct and discipline of the Head of a minority school or' by Maharashtra 30 of 1987, Section 3.] any other persons (not exceeding three) who are employed in such school and whose names are notified by the Management to [the Director or, as the case may be,] [These words were inserted by Maharashtra 32 of 1990, Section 3.] the Deputy Director for this purpose.
