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[Cites 0, Cited by 0] [Section 37(2)] [Section 37] [Entire Act]

State of Maharashtra - Subsection

Section 37(2)(f) in The Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981

(f)The inquiry shall ordinarily be completed within a period 120 days from the date of first meeting of the Inquiry Committee or from the date of suspension of the employee, whichever is earlier, unless the Inquiry Committee has, in the special circumstances of the case under inquiry, extended the period of completion of t he inquiry with the prior approval of the Deputy Director. In case the inquiry is to be completed within the period of 120 days or within the extended period, if any, the employee shall cease to be under suspension and shall be deemed to have rejoined duties, without prejudice to continuance of the inquiry.