Section 4(3) in The Maharashtra Employees Of Private Schools (Conditions Of Service) Regulations Act, 1977
(3)If the scales of pay and allowances, post-retirement and other benefits of the employees of any private school are less favourable than those provided by the rules made under sub-section (1), the Director shall direct in writing the Management of such school to bring the same up to the level provided by the said rules, within such period or extended period as may be specified by him.
