Section 10 in The Maharashtra Self-Financed Schools (Establishment and Regulation) Act, 2012
10. Disciplinary action.
- The work of scrutiny of applications received under section 3; submission of report of inspection and official duties assigned to the officers under this Act if found to be inaccurate or false, or there is any wilful or intentional delay or negligence in discharge of such official duties, it shall amount to dereliction of official duties and make such officer liable for appropriate disciplinary action under the Maharashtra Civil Services (Discipline and Appeal) Rules, 1979 or any other relevant disciplinary rules applicable to such officer.
