Section 21 in The Maharashtra State Council of Examinations Act, 1998
21. Appointments, powers and duties of Deputy Commissioners, Assistant Commissioners and Evaluation Officers of State Council.
(1)The Government shall appoint two or more Deputy Commissioners from the cadre of Deputy Director of Education from the Maharashtra Education Service, Group A (Administrative Branch), in the State Council.(2)The State Council shall have Assistant Commissioners appointed by Government from the cadre of Assistant Director of Education from the Maharashtra Education Service, Group A (Administrative Branch), Evaluation Officers from Maharashtra Education Service, Group B (Administrative Branch) and other Officers whose strength shall be decided by the Government as per recommendations of the Chairperson.(3)The Deputy Commissioners, Assistant Commissioners and Evaluation Officers and other Officers shall perform such duties and shall exercise such powers and authority as directed by the Commissioner.
