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

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State of Maharashtra - Subsection

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

(a)the Head of a private school or any person duly authorised by him in that behalf,-

(i)makes unauthorised alterations in the date of birth of any student recorded in the General Register of the school or gives a school leaving certificate with the date of birth different from that recorded in the General Register; or

(ii)admits any student from an unrecognised educational institution without a written order of Deputy Director; or

(iii)gives accelerated promotion to, or detains any student, either of his own accord or at the instance of the Management, in contravention of the rules made in that behalf; or

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State of Maharashtra - Subsection

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