Section 15(1) in The Meghalaya School Education Act, 1981
(1)The managing committee of every unaided minority school shall enter into a contract of service with every employee of such school:Provided that if, at the commencement of this Act, there is no contract of service in relation to any existing employee of unaided minority school the managing committee of such school shall enter into such contact within a period of three months from such commencement;Provided further that no contract referred to in the foregoing proviso shall vary to the disadvantage of any existing employee the terms of any contract between him and the school subsisting at the commencement of this Act.
