Section 6 in The Maharashtra Self-Financed Schools (Establishment and Regulation) Act, 2012
6. [ Appointment of State Level Authority and field Level Authorities. [Substituted by Maharashtra Act No. 39 of 2018, dated 15.5.2018.]
(1)The State Government shall appoint the State Level Authority and the Field Level Authorities as may be required for accepting and scrutiny of applications.(2)The procedure for appointment of the State Level Authority and Field Level Authorities shall be such as may be prescribed.(3)The powers and duties and the procedure to be followed for transacting the business of the State Level Authority and the Field Level Authorities shall be such as may be prescribed.]
