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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Maharashtra - Subsection

Section 42(2) in The Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981

(2)Subject to the provisions of sub-rules (3) to (6) (both inclusive), an employee may, with the previous permission of the Management in writing, contest election to public offices [other than those mentioned in sub-rule (1)] at the Local, District State or National level.