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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Maharashtra - Subsection

Section 5(5) in The Maharashtra Educational Institutions (Management) Act, 1976

(5)It shall be the duty of the Committee to advise the Administrator on such matters as the Administrator, the Director or the State Government may refer to it for advice or guidance. It shall also be lawful to the Committee to tender such advice to the Administrator in the matter of administration or management of the institution as the Committee may think fit.