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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(5) in The Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981

(5)
(a)If a suitable teacher possessing qualifications laid down in the foregoing provisions of this rule is not available to fill in the post of a Head of a school, the Management shall, with the prior permission of the Education Officer in case of primary schools, or of the Deputy Director in the case of other schools, advertise the post and select and appoint a person possessing the requisite qualifications and experience.
(b)The application for permission to advertise the post shall be made at least two months in advance. The period of two months may be relaxed by the Education Officer or the Deputy Director, as the case may be, in the case of new schools or in emergency cases wherein the vacancy could not have been anticipated. The advertisement shall be given after the permission of the Deputy Director or the Education Officer is received. Management shall ensure that the advertisement appears in at least [two daily newspapers, one of which shall be a Marathi news paper,] [These words were substituted for the words 'one daily newspaper' by Notification No. PST.1083/194/SE-3-Cell, dated 20.12.1984.] having wide circulation in the region wherein the primary schools or secondary schools or Junior College of Education is located.