Section 20B in The Maharashtra Educational Institutions (Transfer Of Managers) Act, 1971
20B. Power to modify Act in relation to Special Societies.
(1)The State Government may, by notification in the Official Gazette, direct that any of the provisions of this Act specified in the notification—(a)shall not apply to a Special Society; or(b)shall apply to the Special Society with such exception, modifications and adaptations as may be specified in the notification.(2)A copy of every notification proposed to be issued under sub-section (1) shall be laid in draft before both the Houses of the Legislature of the State for a period of not less than thirty days while they are in session, and if within that period, either House disapproves of the issue of the notification, or approves of such issue only with modifications, the notification shall not be issued or, as the case may require, shall be issued only with such modifications as may be agreed on by both the Houses.
