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[Cites 0, Cited by 0] [Section 42(6)] [Section 42] [Entire Act]

State of Maharashtra - Subsection

Section 42(6)(b) in The Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981

(b)In the case of a non-permanent employee who is on leave till the declaration of election results, in the event of his being elected he shall resign the post he held immediately on his election to the public office.