Section 2(1)(e) in The Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981

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State of Maharashtra - Subsection

Section 2(1)(e) in The Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981

(e)"Education Officer" -

(i)in relation to a private secondary or higher secondary school or Junior College of Education in Greater Bombay, means an Educational Inspector,

(ii)in relation to a private primary school in the areas of any Municipal Corporation or Municipal Council, means the Education Officer or the Administrative Officer of a Municipal Corporation or a Municipal School Board, as the case may be, and

(iii)in relation to any private school in areas elsewhere in the State of Maharashtra, means an Education Officer in a Zilla Parishad,

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State of Maharashtra - Subsection

Section 2(1)(e) in The Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981