Section 2(25) in The Maharashtra Employees Of Private Schools (Conditions Of Service) Regulations Act, 1977
(25)“State Board” means, —(a)the Maharashtra State Board of Secondary and Higher Secondary Education established under the Maharashtra Secondary and Higher Secondary Education Boards Act, 1965 (Mah. XLI of 1965);(b)the Board of Technical Examinations, Maharashtra State;(c)the Maharashtra State Board of Vocational Examinations; or(d)the Art Examinations Committee;
