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[Cites 0, Cited by 0] [Section 36(2)] [Section 36] [Entire Act]

State of Maharashtra - Subsection

Section 36(2)(a) in The Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981

(a)in the case of an employee -
(i)one member from amongst the members of the Management to be nominated by the Management, or by the President of the Management if so authorised by the Management, whose name shall be communicated to the Chief Executive Officer within 15 days from the date of the decision of the Management;
(ii)one member to be nominated by the employee from amongst the employees of any private school;
(iii)one member chosen by the Chief Executive Officer from the panel of teachers on whom State/National Award has been conferred;