Section 9 in The Maharashtra Self-Financed Schools (Establishment and Regulation) Act, 2012
9. Special provisions in respect of certain schools.
- The State Government, in case of a school imparting education in any language [***] [Deleted 'except English' by Maharashtra Act No. 39 of 2018, dated 15.5.2018.], as a medium of instruction, running for a period of at least five years immediately before the date of commencement of this Act, shall have power to grant permission to such school under this Act:Provided that, no such school shall be granted permission under this section unless the provisions of the Right of Children to Free and Compulsory Education Act, 2009 are complied with:Provided further that, all the provisions of this Act, except the provisions of sections 3, 4 and of paragraph 12 of Schedule A shall, mutatis mutandis apply to such school.
