Section 3(2) in The Maharashtra Employees Of Private Schools (Conditions Of Service) Regulations Act, 1977
(2)Notwithstanding anything contained in sub-section (1), the provisions of this Act shall not apply to the recruitment of the Head of a minority school and any other persons (not exceeding three) who are employed in such school and whose names are notified by the Management to the Director or, as the case may be, the Deputy Director for this purpose.
