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State of Maharashtra - Section

Section 7 in The Maharashtra Educational Institutions (Regulation of Fee) Act, 2011

7. Constitution of Divisional Fee Regulatory Committee.

(1)The Government shall, by notification in the Official Gazette, constitute a Divisional Fee Regulatory Committee for each Educational Division.
(2)The Divisional Fee Regulatory Committee shall consist of the following members, namely :-
(a) A retired District Judge, nominated by theGovernment in consultation with the High Court. Chairperson.
(b) Divisional Chairman of the Maharashtra StateBoard of Secondary and Higher Secondary Education. Member.
(c) A Chartered Accountant or Cost and WorksAccountant Member.
(d) Retired Head of Central Board of SchoolEducation or Indian Certificate of Secondary Education or anyother Board not connected directly or indirectly with anyeducational institution, or retired officer not below the rank ofJoint Director of Education of the Government. Member.
(e) Regional Deputy Director of Education Ex officio Member - Secretary.
(3)Every appointment of a member under clauses (c) and (d) of sub-section (2) shall be made by the State Government on the recommendation of the Selection Committee.
(4)The State Government shall constitute a Selection Committee for the Divisional Fee Regulatory Committee consisting of the following, namely :-
(a) Chairperson of the Revision Committee. Chairperson.
(b) The Secretary in charge 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 a Chairperson of the Selection Committee, the Chairperson acting as such under the proviso to sub-section (2) of section 11 shall act as a Chairperson.