Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 26] [Entire Act] State of Maharashtra - Subsection Section 26(7) in The Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 (7)In the event of the employee opting to get repatriated to the original school, he shall be restored to his original position in pay, seniority etc.
