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[Cites 0, Cited by 0] [Section 39(2)] [Section 39] [Entire Act]

State of Rajasthan - Subsection

Section 39(2)(iii) in Rajasthan Non-Government Educational Institutions (Recognition, Grant-In-Aid and Service Conditions Etc.) Rules, 1993

(iii)where the managing committee is of unanimous opinion that, the services of an employee can not be continued without prejudice to the interest of the institution, the services of such employee are terminated after giving him six months notice or salary in lieu thereof and the consent of the Director of Education is obtained in writing.