Section 2(e) in The Maharashtra Educational Institutions (Regulation of Fee) Act, 2011
(e)"Deputy Director" means the Deputy Director of Education or any equivalent officer designated as such by the State Government, working under the Director of Education (Primary), Director of Education (Secondary and Higher Secondary) , or Deputy Director of any other Directorate of the State Government, entrusted with the task of supervision of the educational institutions imparting any kind of education in the State ;
