Section 23 in Maharashtra Secondary and Higher Secondary Education Boards Act, 1965
23. Appointment, of Committees.
(1)The State Board shall appoint Committees designated as follows: ––(a)Executive Council.(b)Academic Council.(c)Finance Committee.(d)Examinations Committee.(e)Board or Boards of Studies.(2)The State Board may appoint such other Committees as it thinks necessary for the efficient performance of its functions.(3)Each Divisional Board shall appoint Committees designated as follows: ––(a)Standing Committee.***(d)Examination Committee.(4)A Divisional Board may appoint such other Committees as may be prescribed for the efficient performance of its functions.(5)The constitution of every Committee appointed by the State Board or a Divisional Board, the term of office of its members and the duties and functions to be discharged by it shall be such as may be prescribed.
