Section 5(1) in The Maharashtra Self-Financed Schools (Establishment and Regulation) Act, 2012
(1)An application, for establishing a new school or for up-gradation of a school anywhere in the State by private management of [registered company or a registered trust] [Substituted 'registered trust' by Maharashtra Act No. 39 of 2018, dated 15.5.2018.] or a registered society or a local authority shall, and shall only, be on the condition that such school shall be established, maintained and administered or up-graded on self-financed basis. Subject to the provisions of sub-section (2) of section 12 of the Right of Children to Free and Compulsory Education Act, 2009, all expenses in a school for any purpose whatsoever shall be met with by the management itself; and neither any grant-in-aid or financial assistance shall be sought from the State Government or from a local authority, nor shall the State Government or the local authority be liable to meet any liability in the form of legal dues whatsoever incurred by such management of the school.
