Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 2] [Section 11] [Entire Act]

State of Maharashtra - Subsection

Section 11(1) in The Maharashtra Educational Institutions (Regulation of Fee) Act, 2011

(1)The State Government shall constitute a Revision Committee in the State, by notification in the Official Gazette, which shall consist of the following members, namely :-
(a) A retired High Court Judge nominated by theGovernment in consultation with the High Court. Chairperson.
(b) Any retired person holding the post of Directorof Education or equivalent post or retired Head of the CentralBoard of School Education or Indian Certificate of SecondaryEducation or other such Boards. Member.
(c) A Chartered Accountant or Costs and WorksAccountant Member.
(d) Joint Director of Education (Secondary andHigher Secondary), Directorate of Education, Maharashtra State,Pune. Ex officio Member - Secretary.