Section 25A in The Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981
25A. [ Termination of Service on account of abolition of posts. [Rule 25A was added by Notification No. PST/1087/11/SE-3-Cell, dated 20-10-1987 (M.G.G. Part IV-B, pages 801-803).]
(1)The services of permanent employee may be terminated by the Management on account of abolition of posts due to closure of the school after giving him advance intimation of three months to the effect that in the event of closure of the school, his services shall automatically stand terminated. In the case of closure of school due to de-recognition, such advance intimation of three months shall be given by the Management to the permanent employees after receipt of a show cause notice from the Deputy Director.Explanation : For the purpose of this sub-rule, the expression 'closure of the school' shall include,-(i)voluntary closure by the Management of the entire school if it is imparting instruction through one medium or a part of the school comprising one or more media of instruction if it is imparting instruction through more than one medium; and(ii)closure of the school due to de-recognition by the Department.(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.]
