Section 8 in The Maharashtra Educational Institutions (Management) Act, 1976
8. Handing over of institution back to Management.
(1)After the expiry of the period for which the management of any institution has been taken over, the Administrator shall, subject to the provisions of subsection (2), hand over the institution together with the property of the institution to the Management concerned.(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.(3)If the Management fails to administer the institution according to the scheme of management settled by the Charity Commissioner, the institution shall be liable to be taken over under this Act: Provided that, no institution shall be taken over for management again, unless the Management has been given a reasonable opportunity of being heard.
