Section 20(3)(e) in The Haryana School Education Act, 1995

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(e)arbitration of any dispute arising out of any breach of contract between the employee and the managing committee with regard to -

(i)pay and other allowances;

(ii)leave of absence, age of retirement, contributory provident fund and other benefits; and

(iii)any disciplinary action leading to the dismissal or removal from service or reduction in rank of the employee;

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