Section 2(d) in Maharashtra Educational Institutions (Prohibition of Capitation Fee) Act, 1987
(d)“management”, —(i)in the case of an institution managed by the State Government, means the State Government;(ii)in the case of an institution managed by a local authority, means that local authority;(iii)in the case of an institution managed by a University, means that University; and(iv)in any other case, means the managing committee or the governing body by whatever name called, of an educational institution to which the affairs of that institution are entrusted and, where such affairs are entrusted to any person whether called as Secretary, Correspondent or by any other name or designation, includes such person;
