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[Cites 0, Cited by 2] [Section 4] [Entire Act]

State of Maharashtra - Subsection

Section 4(6) in The Maharashtra Employees Of Private Schools (Conditions Of Service) Regulations Act, 1977

(6)No employee of a private school shall be suspended, dismissed or removed or his services shall not be otherwise terminated or he shall not be reduced in rank by the Management, except in accordance with the provisions of this Act and the rules made in that behalf.