Section 36 in The Maharashtra State Council of Examinations Act, 1998
36. Manner of exercise of powers delegated to Council or Committee.
- All matters relating to the exercise by the State Council of powers conferred upon it by this Act, which have by regulation been delegated by that Council to a Regional Council or a Committee, shall stand referred to that body and that State Council, before exercising any such powers, shall receive and consider the report of the body with respect to the matter in question.
