Section 5(2) in The Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977
(2)Every person appointed to fill a permanent vacancy [except [Assistant Teacher (Probationary)] [These words were inserted by Maharashtra 14 of 2007 Section 11(a), (w.e.f. 30.4.2007).] ] shall be on probation for a period of two years. Subject to the provisions of sub-sections (3) and (4), he shall, on completion of this probation period of two years, be deemed to have been confirmed.[Provided that, every person appointed as [Assistant Teacher (Probationary)] [This proviso has added by Maharashtra 14 of 2007, Section 11(b), (w.e.f. 30.4.2007).] shall be on probation for a period of three years.]
