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[Cites 0, Cited by 3] [Section 9] [Entire Act]

State of Meghalaya - Subsection

Section 9(2) in The Meghalaya School Education Act, 1981

(2)Subject to any rule that may be made in this behalf no employee of a recognised private school shall be dismissed removed or reduced in rank nor shall his service be otherwise terminated except with the prior approval of the competent authority.