Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Maharashtra - Subsection

Section 6(2) in The Maharashtra Employees Of Private Schools (Conditions Of Service) Regulations Act, 1977

(2)After making any order under sub-section (1), the Director shall cause the name of such Head or authorised person or employee to be entered in a Black List Register maintained for the purpose, and communicate the name of the Head or such person or employee to all the managements of private schools in the State.