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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Puducherry - Subsection

Section 39(4) in Puducherry School Education Act, 1987

(4)If the educational agency fails to deposit the amount as aforesaid, the Tribunal shall, unless the educational agency shows sufficient cause to the contrary stop all further proceedings and make an order directing the educational agency to restore such teacher or other employee as such.