Section 19(o) in Maharashtra Secondary and Higher Secondary Education Boards Act, 1965
(o)to call for any information from any secondary school and junior colleges recognised by it to ensure maintenance of academic standard and to call for special reports and information either on being referred to by the State Board or on its own initiative, from the Regional Deputy Director of Education concerned on secondary schools and junior colleges recognised by it not maintaining the required academic standard, to withdraw recognition granted by it, and to recommend to the Directorate of Education or the Directorate of Technical Education, as the case may be, withdrawal of recognition granted under the Secondary Schools Code or any other administrative orders of the Education Department of the State Government also, in cases of poor academic results and grave academic irregularities;
