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[Cites 0, Cited by 0] [Section 42(6)] [Section 42] [Entire Act]

State of Maharashtra - Subsection

Section 42(6)(a) in The Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981

(a)In the event of a permanent employee further becoming an office-bearer such as Chairman, President, Vice-President, Secretary, Joint Secretary, etc., which demands full-time attendance or long-time absence from normal duties, he shall apply for keeping his lien on the post which he held, which shall be granted by the Management.