Section 3 in Maharashtra Secondary and Higher Secondary Education Boards Act, 1965
3. Establishment of State and Divisional Boards.
(1)The State Government shall by notification in the Official Gazette, establish a Board for the whole State by the name of “the Maharashtra State Board of Secondary and Higher Secondary Education”.(2)The State Government shall likewise, by notification in the Official Gazette, establish a Board for each of the Divisions under such name as may be specified in the notification.
