Section 5(4) in The Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981
(4)The number of posts of Supervisors in a school shall be regulated in the following manner, namely :(i)schools having 10 or less than 10 classes. No Supervisor.(ii)schools having more than 10 classes but not exceeding 30 classes. (1 post of Supervisor)(iii)schools having more than 30 classes but not exceeding 40 classes. (2 posts of Supervisors.)(iv)schools having more than 40 classes. (3 posts of Supervisors.)[Provided that, where a post of Assistant Head is required to be kept vacant for a period of three years or less under sub-clause (ii) of clause (b) of sub-rule (10) of rule 9, one more post of Supervisor in addition to the posts of Supervisors under clauses (ii), (iii) or (iv) shall be admissible during such period.] [Proviso was added by Notification No. PST.1083/194/SE-3-Cell, dated 20.12.1984.]
