Section 35 in Maharashtra Secondary and Higher Secondary Education Boards Act, 1965
35. Manner of exercise of powers delegated to a Board or a Committee.
All matters relating to the exercise by the State Board of powers conferred upon it by this Act, which have by regulation been delegated by that Board to a Divisional Board or a Committee, shall stand referred to that body, and the State Board before exercising any such powers shall receive and consider the report of the body with respect to the matter in question.
