46. Powers and functions of the Managing Committee.
(1)Subject to the provisions of this Act and the rules prescribed thereunder, the Managing Committee shall have the following powers and functions, namely:-(a)to carry on the general administration of the private educational institution; to appoint teachers and other employees of the private educational institutions except the head;(b)to take disciplinary action against the teachers and other employees except the head of the institution;(c)to supervise and control the employees of the institution; and(d)any other matters which may be prescribed.(2)Any decision or action taken by the Managing Committee shall be communicated by the secretary to the Governing Council within fifteen days therefrom. Any decision or action taken and so communicated shall be deemed to be the decision or action taken by the Governing Council unless the Governing Council within a period of twenty-one days from the date of receipt of the communication rescinds or modifies it.
