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[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

State of Maharashtra - Subsection

Section 22(2)(g) in The Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981

(g)Full-time teaching staff shall not accept part-time employment on payment or for any consideration in another educational, cultural or literary institution without obtaining prior written permission from the authorities of the school in which he is employed on full-time basis. Such work shall, however, be limited to two hours per day including private tuitions. In respect of a full-time non-teaching employee desirous of working in Night School, he shall be so allowed for the entire working period of the Night School.