Section 18 in The Maharashtra State Council of Examinations Act, 1998
18. Constitution of Committees.
(1)The State Council shall constitute the following Committees, namely:-(a)Academic Committee.(b)Executive Committee.(c)Finance Committee.(d)Examination Committee.(2)The State Council may constitute such other Committees as it thinks necessary for the efficient performance of its functions.(3)Each Regional Council shall appoint Committees designated as follows:-(a)Standing Committee(b)Examination Committee.(4)A Regional Council may appoint such other Committees as may be prescribed for the efficient performance of its functions.(5)The constitution of every committee appointed by the Council, the term of office of its members and the duties and the functions to be discharged by it shall be such as may be prescribed.
