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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Maharashtra - Subsection

Section 8(4) in The Maharashtra Employees Of Private Schools (Conditions Of Service) Regulations Act, 1977

(4)The appointment of a person as a Presiding Officer of a Tribunal may be on a full-time or a part-time basis, and may be for such period or periods, but not exceeding five years in the aggregate, as the State Government may, from time to time, in each case decide.