Section 11(2)(e) in The Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977

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State of Maharashtra - Subsection

Section 11(2)(e) in The Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977

(e)where it is decided not to reinstate the employee or in any other appropriate case, [to give to the employee twelve months' salary (pay and allowances, if any) if he has been in the service of the school for ten years or more and six months salary (pay and allowances, if any) if he has been in service of the school for less than ten years] [This portion was substituted for the words 'to give such sum to the employee not exceeding his emoluments for six months' by Maharashtra 30 of 1987, Section 8.], by way of compensation, regard being had to loss of employment and possibility of getting or not getting suitable employment thereafter, as it may specify; or

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State of Maharashtra - Subsection

Section 11(2)(e) in The Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977