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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(6) in The Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981

(6)The Education Officer or the Deputy Director shall direct the management to cancel the appointments made without following the procedure laid down in this rule.Explanation. - For the purpose of this rule the record of service shall be deemed to be satisfactory if there is nothing adverse in the annual confidential reports of the teacher concerned during the previous five years. Adverse remarks not duly communicated in writing lo the teacher concerned, shall be disregarded for this purpose.