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[Cites 0, Cited by 0] [Section 42(7)] [Section 42] [Entire Act]

State of Maharashtra - Subsection

Section 42(7)(i) in The Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981

(i)the permanent employees elected to public offices being further elected on the University Senate, or as the case may be, the State Board of Secondary and Higher Secondary Education, by virtue of their office;