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[Cites 0, Cited by 1] [Section 7] [Entire Act]

State of Maharashtra - Subsection

Section 7(2) in The Maharashtra Educational Institutions (Regulation of Fee) Act, 2011

(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.