Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 22] [Entire Act] State of Maharashtra - Subsection Section 22(3) in The Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 (3)Failure to conform to any of the rule of Code of Conduct mentioned in sub-rule (2) shall be treated as an act of negligence or misconduct or both.
