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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Maharashtra - Subsection

Section 37(5) in The Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981

(5)The employee or the Head as the case may be shall submit his further explanation to the Convener of the Inquiry Committee within a period of seven days from the date of receipt of the summary of proceedings etc., either personally or by registered post acknowledgement due.