Section 26 in The Maharashtra Private Security Guards (Regulation of Employment and Welfare) Act, 1981
26. Contracting out.
- Any contract or agreement, whether made before or after the commencement of this Act, whereby a registered Security Guard relinquishes any right conferred by, or any privilege or concession accruing to him under this Act or any Scheme, shall be void and of no effect, in so far as it purports to deprive him of such right or privilege or concession.
