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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Maharashtra - Subsection

Section 6(1)(b) in The Maharashtra Educational Institutions (Transfer Of Managers) Act, 1971

(b)an educational institution in respect of which an investigation has been made under section 3 (and any directions have been issued in pursuance of section 4) is managing the affairs of its undertaking in a manner detrimental to such institution or to public interest, the State Government may, by notification in the Official Gazette, direct that the entire management and control of the undertaking of the institution specified in the notification (hereinafter referred to as the said Institution') vested in such institution immediately before the date of such notification (hereinafter referred to as the "appointed date") shall be transferred to and vested in a Society formed for the purpose under the Societies Registration Act, 1860 (hereinafter referred to as "the Society") with a view to maintaining continuity of education imparted in the said Institution.