Section 9(8) in The Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981
(8)For the purpose of filling up the vacancies reserved under sub-rule (7) the Management shall advertise the vacancies in at least one newspaper having wide circulation in the region and also notify the vacancies to the Employment Exchange of the District and to the District Social Welfare Officer [and to the associations or organisations of persons belonging to Backward Classes, by whatever names such associations or organisations are called and which are recognised by Government for the purposes of this sub-rule] [Substituted by Notification No. PST 1083/194/SE-3-Cell, dated 20-12-1984.] requisitioning the names of qualified personnel, if any, registered with them. If it is not possible to fill in the reserved post from amongst candidates, if any, who have applied in response to the advertisement or whose names are recommended by the Employment Exchange or the District Social Welfare Officer [or such associations or organisations as aforesaid] [Inserted by Notification No. PST 1083/194/SE-3-Cell, dated 20-12-1984.] or if no such names are recommended by the Employment Exchange or the District Social Welfare Officer [or such associations or organisations as aforesaid] [Inserted by Notification No. PST 1083/194/SE-3-Cell, dated 20-12-1984.] within a period of one month the Management may proceed to fill up the reserved post in accordance with the provisions of sub-rule (9).
