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[Cites 0, Cited by 1] [Section 4] [Entire Act]

State of Maharashtra - Subsection

Section 4(2) in The Maharashtra Employees Of Private Schools (Conditions Of Service) Regulations Act, 1977

(2)Every employee of a private school shall be governed by such code of conduct as may be prescribed. On the violation of any provision of such code of conduct the employee shall be liable to disciplinary action after conducting an in enquiry such manner as may be prescribed.