Section 36(5) in The Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981
(5)[ The Convener of the respective Inquiry Committee shall be the nominee of the President, or as the case may be, the President who shall initiate action pertaining to the conduct of the Inquiry Committee and shall maintain all the relevant record of the inquiry.] [Sub-rules (3) and (5) were substituted by Notification No. PST/1083/194/SE-3-Cell, dated 20.12.1984.]
