Section 42(7) in The Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981
(7)Provisions of sub-rules (3), (4) and (5) shall mutatis mutandis apply to,-(i)the permanent employees elected to public offices being further elected on the University Senate, or as the case may be, the State Board of Secondary and Higher Secondary Education, by virtue of their office;(ii)the permanent employee nominated by the State Government on the State Board or Division Board of Secondary and Higher Secondary Education.]
