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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Maharashtra - Subsection

Section 7(4) in The Maharashtra Educational Institutions (Regulation of Fee) Act, 2011

(4)The State Government shall constitute a Selection Committee for the Divisional Fee Regulatory Committee consisting of the following, namely :-
(a) Chairperson of the Revision Committee. Chairperson.
(b) The Secretary in charge 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 a Chairperson of the Selection Committee, the Chairperson acting as such under the proviso to sub-section (2) of section 11 shall act as a Chairperson.