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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Maharashtra - Subsection

Section 6(1)(b) in The Maharashtra Employees Of Private Schools (Conditions Of Service) Regulations Act, 1977

(b)the employee of a private school is dismissed or removed or his services are otherwise terminated on account of misconduct, gross negligence of duties, moral turpitude, mis-appropriation of school money or material, negligence or misconduct or both in connection with the examinations or creation of communal disharmony;