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

State of Maharashtra - Subsection

Section 39(2) in The Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981

(2)Every appellant shall submit his appeal separately and no joint appeal shall be entertained :Provided that, the Tribunal may entertain a joint appeal by two or more employees if the appeal arise out of the same inquiry and the grounds raised in the appeal are the same.