Section 25 in The Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981
25. Obtaining Higher or Additional Qualifications.
(1)An employee other than the Head shall obtain previous permission of the Head and the Head shall obtain previous permission of the Management in case he intends to obtain higher or additional qualifications by joining courses for which regular attendance is necessary. In other cases he shall intimate the Head or the Management. The Head or Management may grant such permission provided the normal work of the school does not suffer. The employee so permitted cannot claim as a matter of right any kind of leave for the preparation of examination for obtaining such qualification. He shall however, be eligible to get leave due and admissible to him for the purpose of appearing for the examination including the period required for journey if any, for that purpose.(2)The provisions of sub-rule (1) shall not apply in the case of professional courses, such as B.Ed. or D.Ed. which are prerequisites of a teacher appointed by granting relaxation of qualifications prescribed in Schedule "B" and also in cases of any similar course organised by the Department, if the employee intimates immediately after applying to the Head or the Management that he intends to join the course.
