Section 11(2)(e) in The Maharashtra Employees Of Private Schools (Conditions Of Service) Regulations Act, 1977

[Cites 0, Cited by 2] [Section 11(2)] [Section 11] [Entire Act]

State of Maharashtra - Subsection

Section 11(2)(e) in The Maharashtra Employees Of Private Schools (Conditions Of Service) Regulations Act, 1977

(e)where it is decided not to reinstate the employee or in any other appropriate case, to give to the employee twelve months’ salary (pay and allowances, if any), if he has been in the service of the school for ten years or more and six months’ salary (pay and allowances, if any) if he has been in service of the school for less than ten years, by way of compensation, regard being had to loss of employment and possibility of getting or not getting suitable employment thereafter, as it may specify; or

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State of Maharashtra - Subsection

Section 11(2)(e) in The Maharashtra Employees Of Private Schools (Conditions Of Service) Regulations Act, 1977