Section 3(4) in The Maharashtra Private Security Guards (Regulation of Employment and Welfare) Act, 1981
(4)Notwithstanding anything contained in this Act,-(a)on and from the 29th June 1981, in Greater Bombay and Thane District, no principal employer or agency or agent shall dismiss, discharge or retrench or otherwise terminate the appointment of any Security Guard, merely by reason of the employer's liability to register himself under a Scheme framed under this section or by reason of any other liability likely to be cast on him under such Scheme or by reason of the liability of the Security Guard to register himself under such Scheme, during the period from the said date up to the date the whole Scheme so framed is applied to such employer and Security Guard or during the period of one year from the said date, whichever is earlier; and(b)on and from the date on which this Act or any provisions thereof are brought into force in any other area of the State, in that area, no principal employer or agency or an agent shall dismiss, discharge or retrench or otherwise terminate the appointment of any Security Guard, merely for any of the reasons specified in clause (a) during the period from the said date upto the date the whole Scheme framed under this section is applied to such employer and Security Guard:Provided that, nothing contained in this sub-section shall affect the right of the employers, agency or agent to dismiss, discharge or retrench or otherwise terminate the appointment of any Security Guard as a penalty imposed for disciplinary action taken against him.
