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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Maharashtra - Subsection

Section 11(2) in The Maharashtra Educational Institutions (Regulation of Fee) Act, 2011

(2)Every appointment of member under clauses (b) and (c) of subsection (1) shall be made by the State Government on the recommendation of a Selection Committee consisting of the following, namely :-
(a) Chairperson of the Revision Committee. Chairperson.
(b) The Secretary incharge of the Law and JudiciaryDepartment. Member.
(c) The Secretary, in charge of the School EducationDepartment. Member :
Provided that, where the Chairperson of the Revision Committee is, by reason of absence or otherwise, unable to act as Chairperson of the Revision Committee, the State Government may refer the matter to the High Court for nominating a retired High Court Judge to Act as a Chairperson.