Section 2(aa) in Maharashtra Educational Institutions (Prohibition of Capitation Fee) Act, 1987
(aa)“Deputy Director” means the Deputy Director of Education or any Officer co-designated as such by the State Government, working under the Director of Education, Director of Higher Education, Director of Technical Education, Director of Medical Education or Director of Vocational Education, or any other Directorate of the State Government entrusted with the task of supervision of educational institutions imparting any kind of education in the State;
