Section 4A(1)(b) in The Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977

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State of Maharashtra - Subsection

Section 4A(1)(b) in The Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977

(b)the Management has either neglected or refused to hold an inquiry against such employee in accordance with the provisions of this Act and the rules made in that behalf, the Director shall direct the Management to initiate action within thirty days from the receipt of such direction for holding inquiry into the allegation against such employee and to complete the same in accordance with such provisions and rules.

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State of Maharashtra - Subsection

Section 4A(1)(b) in The Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977