40D. Certain contracts etc. to be null and void. - (a) Every contract between a recognized private primary school and a teacher in service of such school whether made before or after the commencement of the Bombay Primary Education (Gujarat Amendment) Act, 1986, and
(b)any term or condition of service of such teacher whether employed before or after such commencement, shall, to the extent to which it takes away any right conferred on such teacher by or under this Act be null and void.
