Section 25(2) in The Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981
(2)The provisions of sub-rule (1) shall not apply in the case of professional courses, such as B.Ed. or D.Ed. which are prerequisites of a teacher appointed by granting relaxation of qualifications prescribed in Schedule "B" and also in cases of any similar course organised by the Department, if the employee intimates immediately after applying to the Head or the Management that he intends to join the course.
