Section 36(2) in The Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981
(2)[ If the Chief Executive Officer or the President, as the case may be, finds that the explanation submitted by the employee or the Head referred to in sub-rule (1) is not satisfactory, he shall place it before the Management within fifteen days from the date of receipt of the explanation. The Management shall in turn decide' within fifteen days whether an inquiry be conducted against the employee and if it decides to conduct the inquiry, the inquiry shall be conducted by an Inquiry Committee constituted in the following manner, that is to say, -(a)in the case of an employee -(i)one member from amongst the members of the Management to be nominated by the Management, or by the President of the Management if so authorised by the Management, whose name shall be communicated to the Chief Executive Officer within 15 days from the date of the decision of the Management;(ii)one member to be nominated by the employee from amongst the employees of any private school;(iii)one member chosen by the Chief Executive Officer from the panel of teachers on whom State/National Award has been conferred;(b)in the case of the Head referred to in sub-rule (1) -(i)one member who shall be the President of the Management;(ii)one member to be nominated by the Head from amongst the employees of any private school;(iii)one member chosen by the President from the panel of Head Masters on whom State/National Award has been conferred.]
