Section 13(2) in The Maharashtra Employees Of Private Schools (Conditions Of Service) Regulations Act, 1977
(2)(a)Where the Management committing an offence under this section is a society, every person, who, at the time the offence was committed, was in charge of and was responsible to the society, for the conduct of the affairs of the society, as well as the society, shall be deemed to be guilty of the offence and shall be liable to be proceeded against and punished accordingly:Provided that, nothing contained in this sub-section shall render any person liable to the punishment, if he proves that the offence was committed without his knowledge or that he had exercised all due diligence to prevent the commission of the offence.(b)Notwithstanding anything contained in clause (a), where the offence has been committed by a society and it is proved that the offence has been committed with the consent or connivance of, or is attributable to any neglect on the part of, any president, chairman, secretary, member, Head or manager or other officer or servant of the society, such president, chairman, secretary, member, Head or manager or other officer or servant concerned shall be deemed to be guilty of the offence and shall be liable to be proceeded against and punished accordingly.Explanation: —For the purposes of this section, “society” means a society registered under the Societies Registration Act, 1860, (XXI of 1860) or a public trust registered under the Maharashtra Public Trusts Act (XXIX of 1950) or any other body corporate, and includes an association or body of persons, by whatever name called, under whose management one or more private schools are conducted.
