Section 5 in The Maharashtra Unauthorized Institutions and Unauthorized Courses of Study in Agriculture, Animal and Fishery Sciences, Health Sciences, Higher, Technical and Vocational Education (Prohibition) Act, 2013
5. Competent Authority.
- The Government may, by notification in the Official Gazette, appoint an officer holding the post not below the rank of Deputy Director to be the Competent Authority for the purposes of this Act and different officers may be appointed for different Educational Institutions and for different programmes or courses of study.
