Section 7 in The Maharashtra Self-Financed Schools (Establishment and Regulation) Act, 2012
7. Grant of permission.
- [(1) The State Government may, on the basis of report of the State Level Authority or otherwise, Grant or refuse the permission to establish a new school applied for or to up-grade an existing school.] [Substituted by Maharashtra Act No. 39 of 2018, dated 15.5.2018.](2)The decision of the State Government under sub-section (1) shall be final.[Provided that, the State Government may, after due verification and recording reasons, review any such decision including for the academic year 2013-2014.] [This proviso was added by Maharashtra 19 of 2013, Section 6 (w.e.f. 2-7-2013).]
