Section 4A(2) in The Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977
(2)Where there is a failure on the part of the Management to initiate action as directed under clause (b) of sub-section (1) to hold an inquiry and to complete the same within the period prescribed under the rules the Director may himself hold, or direct any officer not below the rank of Education Officer to hold, such inquiry.
