Section 6(a) in The M.P. Ashaskiya Shikshan Sanstha (Anudan Ka Pradaya) Adhiniyam, 1978
(a)on and from the appointed date,-(i)no post of a teacher or other employee shall be created [***] [The words 'except in such scale of pay as the State Government, from time to time, determine', omitted by Madhya Pradesh Act No. 26 of 2000, Section 6 (w.e.f. 18-8-2000).] and no teacher or other employee shall be recruited without following the procedure prescribed in this behalf;(ii)the teachers or employees shall have such qualifications and experience as may be prescribed; and(iii)[no teacher or other employee shall be dismissed or removed from service or his services terminated except by an order passed after following such procedure as may be prescribed] [Substituted by M. P. Act No. 24 of 1981 (w.e.f. 20-7-81).]:
