Section 25A(2) in The Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981
(2)The names of the employees in aided schools, whose services stand terminated in accordance with sub-rule (1) on account of de-recognition and who are not directly responsible for such de-recognition, shall be taken on a waiting list by the Education Officer in the case of Primary and Secondary Schools or by the Deputy Director in the case of Higher Secondary Schools and Junior College of Education, and same shall be recommended by him to the Managements of newly opened aided schools or of the existing aided schools which are allowed to open additional divisions or classes for consideration.] [Sub-Rule (14) shall be re-lettered as clause (a) of that sub-rule and after clause (a) as so re-lettered Explanation and clause (b) was added by Notification No. PST/1083/194/SE-3-Cell, dated 20.12.1984.]
