Section 20 in The Maharashtra State Council of Examinations Act, 1998
20. Appointment, powers, and duties of Commissioner of Council.
(1)The State Council shall have a Commissioner appointed by Government from amongst persons holding post of Joint Director of Education from the Maharashtra Education Service, Group A (Administrative Branch).(2)The Commissioner shall be wholly responsible for design, organization and conduct of examinations to be conducted by the State Council.(3)The Commissioner shall be the ex-officio Chairperson of the Examination Committee of the State Council.(4)The Commissioner shall be entitled to attend the meetings of all other statutory bodies of the State Council.(5)The Commissioner shall, subject to the control of the Chairperson of the State Council, be the Executive Officer of the State Council.(6)The Commissioner shall exercise such other powers and perform such other duties as may be prescribed.
