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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Rajasthan - Subsection

Section 59(3) in Rajasthan Non-Government Educational Institutions (Recognition, Grant-In-Aid and Service Conditions Etc.) Rules, 1993

(3)When such an employee is not liable to dismissal otherwise than by or with the sanction of the Director of Education, the matter must, if he is declared insolvent and may, if a moiety of his salary is attached, be reported to the Director of Education.