Section 26(1) in The Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981
(1)A permanent employee may be retrenched from service by the Management after giving him 3 months' notice, on any of the following grounds, namely :(i)reduction of establishment owing to reduction in the number of classes or divisions;(ii)fall in the number of pupils resulting in reduction of establishments;(iii)change in the curriculum affecting the number of certain category of employees;(iv)closure of a course of studies;(v)any other bona fide reason of similar nature.
