Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 41(5)] [Section 41] [Entire Act]

State of Maharashtra - Subsection

Section 41(5)(b) in The Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981

(b)Teachers in secondary school shall not be transferred to a Junior College of Education against their will. Such transfers may, however, be made if they are at the employees' own requests, subject to the following conditions, namely :
(i)Vacancies should be available in the Junior College of Education;
(ii)The concerned employee shall retain the same place in the common seniority list; and
(iii)Their pay in the Junior College of Education shall be fixed at the same stage of pay as their existing pay or at the minimum of the scale of pay in the Junior College of Education, whichever is higher.]