Section 3(4) in The Maharashtra Educational Institutions (Management) Act, 1976
(4)Any Management, which is aggrieved by the order of a Director under subsection (1), may make an appeal to the State Government within a period of 15 days from the date of receipt of the order of the Director. The State Government may, after considering the representation made by the Management and the order of the Director pass such orders, including an order for the restoration of the Management or for the reduction of the period during which the management of such institution shall remain vested in the-Administrator as it may deem fit.
