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[Cites 0, Cited by 0] [Section 41(5)] [Section 41] [Entire Act]

State of Maharashtra - Subsection

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

(a)Teachers in a Junior College of Education shall not be transferred to a secondary school against their will Such transfers may, however, be made if they are at employees own requests, subject to availability of vacancies in secondary schools. In the event of such a transfer, the pay drawn by the teacher in the Junior College of Education shall not be protected. He shall be deemed to be working in a secondary school during the period he worked in the Junior College of Education, and his pay shall be accordingly refixed on his joining the secondary school.