Section 8(2) in The Maharashtra Educational Institutions (Management) Act, 1976
(2)Before handing over the institution to the Management, the Administrator may make an application to the Charity Commissioner to settle a scheme of management in the interest of the proper administration of the institution; and thereupon, the provisions of section 50-A of the Bombay Public Trusts Act, 1950, shall apply, as they apply in relation to scheme settled by the Charity Commissioner under that section.
