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

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State of Maharashtra - Subsection

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

(a)the Head of a private school or any person duly authorised by him in that behalf,

(i)makes unauthorised alterations in the date of birth of any student recorded in the General Register of the school or gives a school leaving certificate with the date of birth different from that recorded in the General Register; or

(ii)admits any student from an unrecognised educational institution without a written order of the Deputy Director; or

(iii)gives accelerated promotion to, or detains any student, either of his own accord or at the instance of the Management, in contravention of the rules made in that behalf; or

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State of Maharashtra - Subsection

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