Section 5(4A) in The Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977
(4A)[ Nothing in sub-section (2), (3) or (4) shall apply to a person appointed to fill a permanent vacancy by promotion of by absorption as provided under the proviso to sub-section (1).] [Sub-section (4A) was inserted by Maharashtra 30 of 1987, Section 5(c).]
