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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Maharashtra - Subsection

Section 6(1)(b) in The Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977

(b)the employee of a private school is dismissed or removed or his services are otherwise terminated on account of misconduct, gross negligence of duties, moral turpitude, misappropriation of school money or material, negligence or misconduct or both in connection with the examinations or creation of communal disharmony;]