Section 7 in The Maharashtra Educational Institutions (Management) Act, 1976
7. Provisions in case of refusal to hand over management to Administrator.
(1)On the appointment of an Administrator, the Management of the institution, the management of which has been taken over under section 3, shall forthwith hand over the management of the institution to the Administrator and all papers and property of the institution in its possession or under its control (being papers and property which in the opinion of the Director is essential or necessary for the management of the institution).(2)If the Management refuses to hand over the management of the institution as required by sub-section (1), the Director or any officer duly empowered by him in this behalf may, by an order in writing, direct the Management to forthwith hand over the management of the institution together with the papers and property of institution in its possession or under its control referred to in sub-section (1) to the Administrator.(3)If the Management to whom a direction has been issued under sub-section (2) does not comply with the direction, the Director may take steps to recover all papers and property of the institution in its possession or under its control so far it is necessary for its management and for that purpose the Director may authorise any officer to issue a search warrant and exercise all such powers with respect thereto as may be lawfully exercised by a Magistrate under the provisions of Chapter VII of the Code of Criminal Procedure, 1973. The papers and property so recovered shall be handed over to the Administrator.
