Section 4(5) in The Maharashtra Employees Of Private Schools (Conditions Of Service) Regulations Act, 1977
(5)No employee working in a private school shall work in any coaching class. If any employee, in contravention of this provision, works in any coaching class, his services shall be liable to be terminated by the Management, provided that no such order of termination shall be issued unless the employee concerned has been given a reasonable opportunity of being heard.
