Supreme Court Upholds the Constitutionality of Life Sentences Without Remission Until Natural Death  ||  Supreme Court: Service Benefits Can't be Refused Due to Missing ACRs Not Attributable to Employees  ||  Supreme Court: Courts May Grant Lesser Relief under Order VII Rule 7 CPC, But Not a Different Claim  ||  Supreme Court Dismisses Lokpal's Plea Against Delhi HC Order Quashing Probe into Defence Secretary  ||  SC Grants Bail to Two UAPA Accused, Citing 12-Year Incarceration and Violation of Article 21  ||  Madras High Court: Seeking Divorce over Wife's Accidental Hip Injury is Inhumane  ||  Kerala High Court Directs Stronger Audit and Financial Oversight in Guruvayur Devaswom  ||  Madras High Court Directs State and Judiciary to Expedite Rape and POCSO Trials  ||  Karnataka HC Upholds RTO's Power to Cancel Registration Secured by False Documents  ||  Karnataka HC: Bengaluru-Mysuru Corridor Could be Biggest Scam, Farmers Deprived of Land    

Ker. HC: Maternity Benefit Act Not Applicable to Private Educational Institutions Before 06.03.2020 - (07 Jun 2024)

SERVICE

Kerala HC after noting that a gazette notification was issued by the State Government making the Maternity Benefit Act, 1961 applicable to private educational institutions only on 6th March 2020, has held that the Act shall not be applicable on private educational institutions before the given date.

Tags : KERALA HIGH COURT   MATERNITY BENEFIT ACT   PRIVATE EDUCATIONAL INSTITUTIONS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved