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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Meghalaya - Subsection

Section 9(1) in The Meghalaya School Education Act, 1981

(1)The State Government may make rules regulating the minimum qualifications for recruitment and the conditions of service of employees of recognised schools :Provided that neither the salary nor the service conditions of an employee in the employment of an existing recognised school at the commencement of this Act shall be varied to the disadvantage of such employee.