Section 41(5) in The Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981
(5)Where a Management runs a secondary school or secondary schools and a Junior College of Education -(a)Teachers in a Junior College of Education shall not be transferred to a secondary school against their will Such transfers may, however, be made if they are at employees own requests, subject to availability of vacancies in secondary schools. In the event of such a transfer, the pay drawn by the teacher in the Junior College of Education shall not be protected. He shall be deemed to be working in a secondary school during the period he worked in the Junior College of Education, and his pay shall be accordingly refixed on his joining the secondary school.(b)Teachers in secondary school shall not be transferred to a Junior College of Education against their will. Such transfers may, however, be made if they are at the employees' own requests, subject to the following conditions, namely :(i)Vacancies should be available in the Junior College of Education;(ii)The concerned employee shall retain the same place in the common seniority list; and(iii)Their pay in the Junior College of Education shall be fixed at the same stage of pay as their existing pay or at the minimum of the scale of pay in the Junior College of Education, whichever is higher.]
