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[Cites 0, Cited by 4] [Section 5] [Entire Act]

State of Maharashtra - Subsection

Section 5(3) in The Maharashtra Employees Of Private Schools (Conditions Of Service) Regulations Act, 1977

(3)If in the opinion of the Management, the work or behaviour of any probationer, during the period of his probation, is not satisfactory, the Management may terminate his services at any time during the said period after giving him one month’s notice or salary or honorarium of one month in lieu of notice.