Section 5(4) in The Maharashtra Employees Of Private Schools (Conditions Of Service) Regulations Act, 1977
(4)If the services of any probationer are terminated under sub-section (3) and he is reappointed by the Management in the same school or any other school belonging to it within a period of one year from the date on which his services were terminated, then the period of probation undergone by him previously shall be taken into consideration in calculating the required period of probation for the purposes of sub-section (2).
