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State of Maharashtra - Section

Section 11 in The Maharashtra Educational Institutions (Regulation of Fee) Act, 2011

11. Constitution of Revision Committee.

(1)The State Government shall constitute a Revision Committee in the State, by notification in the Official Gazette, which shall consist of the following members, namely :-
(a) A retired High Court Judge nominated by theGovernment in consultation with the High Court. Chairperson.
(b) Any retired person holding the post of Directorof Education or equivalent post or retired Head of the CentralBoard of School Education or Indian Certificate of SecondaryEducation or other such Boards. Member.
(c) A Chartered Accountant or Costs and WorksAccountant Member.
(d) Joint Director of Education (Secondary andHigher Secondary), Directorate of Education, Maharashtra State,Pune. Ex officio Member - Secretary.
(2)Every appointment of member under clauses (b) and (c) of subsection (1) shall be made by the State Government on the recommendation of a Selection Committee consisting of the following, namely :-
(a) Chairperson of the Revision Committee. Chairperson.
(b) The Secretary incharge of the Law and JudiciaryDepartment. Member.
(c) The Secretary, in charge of the School EducationDepartment. Member :
Provided that, where the Chairperson of the Revision Committee is, by reason of absence or otherwise, unable to act as Chairperson of the Revision Committee, the State Government may refer the matter to the High Court for nominating a retired High Court Judge to Act as a Chairperson.