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[Cites 0, Cited by 0] [Section 26(2)] [Section 26] [Entire Act]

State of Maharashtra - Subsection

Section 26(2)(ii) in The Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981

(ii)Prior approval of the Education Officer in the case of Primary and Secondary Schools or, of the Deputy Director in the case of Higher Secondary Schools and Junior Colleges of Education shall be obtained by the Management in each case of retrenchment including such cases in which the principle of seniority as proposed to be departed from and a senior member of the staff is proposed to be retrenched when a junior member should have been retrenched, stating the special reasons therefor;