Section 31(2) in The Maharashtra State Board of Technical Education Act, 1997
(2)The [Director] [This word was substituted for the-word 'chairman' by Maharashtra 1 of 2003, Section 15, (w.e.f. 27-11-2002).] shall cause every affiliated institution to be inspected, at least once in every three years, by one or more committees appointed by him in that behalf.
