Section 3(7) in The Maharashtra Educational Institutions (Management) Act, 1976
(7)During such period as any institution remains under the management of an Administrator, — a. the service conditions, as approved by the Director, of the employees shall not be varied to their disadvantage;b. such educational facilities as may be approved by the Director and which the institution had been affording immediately before the appointed date shall continue to be afforded;c. all fees, all grants and all other receipts of the institution (being fees, grants or receipts as relate to its activity of imparting education therein) shall continue to be available to the Administrator for being spent for the purposes of the institution;d. no resolution passed at any meeting of the Management of such institution shall be given effect to unless approved by the Director; ande. it shall be lawful for the Administrator to terminate the services of any employee who in his opinion is acting in any manner detrimental to the interest of the institution or education imparted therein after giving the employee a reasonable opportunity of showing cause against the proposed action;f. the employee who is aggrieved by any order of the Administrator may, within 21 days of receipt of the order terminating his services, appeal to the Director whose decision in the matter shall be final and conclusive and shall not be called in question in any court.
