Section 15(3) in The Maharashtra Self-Financed Schools (Establishment and Regulation) Act, 2012
(3)[The registered company or registered trust] [Substituted 'The registered trust' by Maharashtra Act No. 39 of 2018, dated 15.5.2018.] or registered society or local authority as the case may be, shall ensure that the school is run as per the provisions of this Act or the rules made thereunder, and the specified norms and standards and shall be committed to provide quality education to the children.
